AKASH DUTTA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common order, I intend to dispose of Criminal Misc. No.M.32230 of 2012 titled as Akash Dutta versus State of Punjab and Criminal Misc. No.M.32439 of 2012 titled as Akash Dutta versus State of Punjab as both these petitions have arisen out of the same FIR.

(2.) Akash Dutta son of Vipal Kumar Dutta has applied for grant of anticipatory bail in case FIR No.154 dated 14.9.2012 under Sections 386 and 34 of the Indian Penal Code ( in short the IPC). The present petitioner has also filed anticipatory bail in case FIR No.158 dated 16.9.2012 under Sections 465, 467, 468 and 471 of the IPC vide Criminal Misc. No.M.32439 of 2012.

(3.) As per allegations of the prosecution in the present FIR is that the telephone number from which call for ransom of 50lacs was received was obtained by submitting forged papers by the present petitioners and others. Complainant-Deepak Kumar has stated that he was having National Laboratory in the Hospital of Dr. Narinder Mohan Ghugh at Fazilka.