BIKRAMJIT SINGH AND ANOTHER 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 petitions bearing CRM No.M-10199 of 2014, titled as Bikramjit Singh and another Versus State of Punjab (for brevity "the 1st Case") and CRM No.M-10458 of 2014, titled as Harsimran Raj Singh Versus State of Punjab (for short "the 2nd case"), arising out of the same case/FIR, by means of this common order, to avoid the repetition.

(2.) The petitioners have directed the instant separate petitions for the grant of anticipatory bail, in a case registered against them, vide FIR No.20 dated 26.02.2014, on accusation of having committed an offence punishable under Section 406 IPC and Section 3/4 of Dowry Prohibition Act, 1961, by the police of Police Station Women Cell, Patiala.

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