DILIP Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of three petitions, as all three of them pertain to case FIR No.228 dtd. 24/8/2023 under Ss. 420, 120-B and 506 IPC (Ss. 467, 468, 471 IPC added later on vide DDR No.30 dtd. 3/9/2023) registered at Police Station Sadar Mansa, District Mansa.

(2.) CRM-M-61945 of 2023 has been filed under Sec. 439 Cr.P.C by petitioner - Syed Pervez Rahman seeking regular bail; whereas CRM-M-50449 of 2023 and CRM-M-138 of 2024 have been filed under Sec. 438 Cr.P.C by petitioners Dilip @ Dileep Kumar Tripathi and Humra Rehman respectively, seeking anticipatory bail.

(3.) Separate status reports in all the three petitions have been filed on behalf of the respondent- State.