AMANDEEP KAUR Vs. STATE OF PUNJAB & ANR

JUDGEMENT

(1.) As the identical points for consideration to grant the concession of anticipatory bail or otherwise to petitioners Amandeep Kaur and her father Chamkaur Singh s/o Sudha Singh, are involved, therefore, I propose to decide the indicated petitions i.e. CRM No. M-38310 of 2014 (for brevity "the 1st petition") and CRM No.M-39690 of 2014 (for short "2 nd 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, vide FIR No.271 dated 17.10.2014 (Annexure P1), on accusation of having committed the offences punishable under sections 420, 465, 467, 468, 471, 120-B IPC, Section 12 of The Passport Act, 1967 and Section 11 of The Prevention of Child Marriage Act by the police of Police Station City Jagraon, Distt. Ludhiana (Rural).

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