DEEP KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AS , identical points for consideration to grant anticipatory bail to petitioners-Deep Kumar and his wife Geeta Rani are involved, therefore, I propose to decide the indicated petitions, arising out of the same case/FIR, by means of this common order, to avoid the repetition of facts.

(2.) THE petitioners have preferred the instant separate petitions for the grant of anticipatory bail in a case registered against them, by virtue of FIR No.97 dated 11.09.2012, on accusation of having committed the offences punishable under Sections 498-A, 406, 494 and 34 IPC, by the police of Police Station Division No.2 Pathankot, District Gurdaspur, invoking the provisions of Section 438 Cr.P.C.

(3.) AFTER hearing the learned counsel for the parties, going through the record with their valuable help and after considering the entire matter deeply, to my mind, the instant petitions for anticipatory bail deserve to be accepted in this context.