YASH KUMAR JAIN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AS identical points for the grant of anticipatory bail to the petitioners are involved, therefore, I propose to dispose of indicated criminal petitions bearing CRM No. M -14496 of 2013 titled Yash Kumar Jain Vs. State of Punjab (for brevity "the 1st case") and CRM No. M -15614 of 2013 titled Neeta Jain Vs. State of Punjab (for short "the 2nd case"), arising out of the same case/FIR, by means of this common order, to avoid the repetition of facts. Petitioners -Yash Kumar Jain and his wife Neeta Jain, unfortunate parents -in -law of the complainant Rozy Jain, have preferred separate petitions for the grant of anticipatory bail, in a case registered against them, vide FIR No. 25 dated 19.04.2013, for the commission of offences punishable under Sections 406 and 498 -A IPC, by the police of Police Station Women Cell, District Patiala, invoking the provisions of Section 438 Cr.P.C.

(2.) NOTICES of the petitions were issued to the State.

(3.) DURING the course of preliminary hearing, a Co -ordinate Bench of this Court (L.N. Mittal, J), has passed the following order in 1st case on May 04, 2013: -