BHAGIRATHI Vs. STATE OF HARYANA

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 -21793 of 2014 titled as "Bhagirathi Vs. The State of Haryana" (for brevity "the 1st petition") and CRM No. M -22560 of 2014 titled as "Shambhu Prasad Vs. State of Haryana" (for short "2nd petition"), arising out of the same case/FIR, vide this common order to avoid the repetition of facts.

(2.) THE petitioners (parents -in -law of deceased) have preferred the instant separate petitions for the grant of concession of anticipatory bail, in a case registered against them along with their son and main co -accused Varinder Parkash (husband), by virtue of FIR No. 600 dated 5.6.2014 (Annexure P1), on accusation of having committed the offences punishable under Sections 498 -A, 304 -B, 120 -B read with section 34 IPC and Sections 3 and 4 of The Dowry Prohibition Act, by the police of Police Station City, Gurgaon.

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