VANEET SACHDEVA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide this common order, two petitions i.e. CRM-M-10868- 2023 and CRM-M-20326-2023 filed by two different persons, shall be disposed of as the FIR involved in both the petitions is the same, arising out of the same occurrence.

(2.) Prayer in both the afore-stated petitions, filed under Sec. 438 Cr.P.C., is for grant of anticipatory bail to the petitioners in case FIR No.103 dtd. 19/7/2022, under Ss. 67, 67-A of the Information Technology Act, 2000 (hereinafter referred to as - the Act), registered at Police Station Division No.3, Ludhiana.

(3.) The FIR in question was registered at the instance of one Yashika Sachdeva against her husband Vaneet Sachdeva (petitioner in CRM-M-10868-2023) and Diksha (petitioner in CRM-M-20326-2023).