AMAR 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 -18290 of 2014 titled Amar Kaur and another Vs. State of Punjab (for brevity "the 1st case") and CRM No. M -18539 of 2014 titled Nirmal Singh @ Narmail Singh 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 case registered against them along with other co -accused, vide FIR No. 26 dated 04.03.2014, on accusation of having committed the offences punishable under Sections 498 -A and 325 read with Section 34 IPC, by the police of Police Station Bhagwantpura, District Ropar.

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