KAMALJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) As identical points to grant the concession of anticipatory bail to the petitioners are involved, therefore, I propose to dispose of indicated criminal petitions bearing CRM No. M-15763 of 2014 titled Kamaljit Kaur Vs. State of Punjab (for brevity the 1st case ) and CRM No.M-19826 of 2014 titled Paramjit Kaur Vs. State of Punjab (in short 2nd case), arising out of the same case/FIR, by means of this common order, to avoid the repetition of facts.

(2.) Petitioners, have preferred the instant separate petitions for the grant of anticipatory bail, in a cross case registered against them along with their other co-accused, vide FIR No.7 dated 15.07.2013, on accusation of having committed the offences punishable under Sections 409, 467, 468 and 471 IPC, R/W13(1)(D) & 13(2) of The Prevention of Corruption Act, by the police of Police Station Vigilance Bureau, District Jalandhar.

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