PARMINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) As identical points for determination of grant of anticipatory bail to the petitioners or otherwise are involved, therefore, I propose to decide the indicated petitions, bearing CRM No. M-41435 of 2012 (for brevity "the 1 st case") and CRM No. M-41436 of 2012 (for short "the 2 nd case"), arising out of the same FIR/case, vide this common order in order to avoid the repetition of facts.

(2.) Petitioners Parminder Kaur wife of Haryash Singh and Parminder Singh son of Gurcharan Singh have directed the instant separate petitions in a case registered against them along with their other co-accused, vide FIR No.178 dated 1.12.2012 (Annexure P2), on accusation of having committed the offences punishable under sections 419, 465, 467, 468, 471 and 120-B IPC by the police of Police Station Sahnewal, District Ludhiana, invoking the provisions of section 438 Cr.PC.

(3.) Notices of the petitions were issued to the State.