VEERPAL KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AS the identical points for consideration to grant the concession of anticipatory bail or otherwise to petitioners are involved, therefore, I propose to decide the above indicated petitions i.e. CRM No. M -8719 of 2014 titled as "Veerpal Kaur Vs. State of Punjab" (for brevity "the 1st petition"), CRM No. M -10222 of 2014 titled as "Lovepreet Kaur Vs. State of Punjab" (for short "2nd petition") and CRM No. M -10224 of 2014 titled as "Paramjit Kaur Vs. State of Punjab" (for brevity "3rd case"), 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. 11 dated 12.2.2014 (Annexure P2), on accusation of having committed an offence punishable under Section 306 read with section 34 IPC by the police of Police Station Tappa Mandi, Distt. Barnala.

(3.) AFTER hearing the learned counsel for the parties, going through the record with their valuable help and after deep consideration over the entire matter, to my mind, the present petitions for anticipatory bail deserve to be accepted in this regard.