NACHHATTAR KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) As, identical points for consideration to grant the concession of anticipatory bail or otherwise to the petitioners, are involved, therefore, I propose to decide the above indicated petition bearing CRM No.M-29084 of 2014, titled as Nachhattar Kaur Versus State of Punjab (for brevity "the 1st case") and CRM No.M-31204 of 2014, titled as Avtar Chand Versus State of Punjab(for short "the 2nd case"), arising out of the same FIR/case, by means of this common order, to avoid the repetition of facts.

(2.) The petitioners have preferred the instant separate petitions for the grant of anticipatory bail in a case registered against them along with their other co-accused, Kamaljit Kaur and Paramjit Kaur etc., vide FIR No.7 dated 15.07.2013, on accusation of having committed the offences punishable under Sections 409, 467, 468, 471 IPC read with Section 13(1)(D) & 13(2) of The Prevention of Corruption Act, 1988, by the police of Police Station Vigilance Bureau, Jalandhar.

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