ANURAG GARG Vs. STATE OF PUNJAB

JUDGEMENT

(1.) As the identical points for consideration to grant the concession of anticipatory bail or otherwise to petitioners are involved, therefore, I propose to decide the above indicated petitions i.e. CRM No. M-34741 of 2013 titled as "Dr.Anurag Garg Vs. State of Punjab" (for brevity "the 1st petition") and CRM No.M-34455 of 2013 titled as "Sneh Lata Garg & Anr. Vs. State of Punjab" (for short "2nd petition"), arising out of the same case/FIR, vide this common order to avoid the repetition of facts.

(2.) The petitioners have preferred the instant separate petitions for the grant of concession of anticipatory bail, in a case registered against them, by way of FIR No.61 dated 30.9.2013 (Annexure P1), on accusation of having committed the offences punishable under Sections 406, 498-A and 323 read with section 34 IPC by the police of Police Station Women Cell, Bhatinda.

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