ROHAN KHANNA AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS judgment shall dispose of Criminal Miscellaneous No. M -20560 of 2014 and Criminal Miscellaneous No. M -33937 of 2014 as both these petitions are outcome of common FIR and involve similar facts and questions of law.

(2.) INSTANT petitions have been preferred by Rohan Khanna (petitioner in Criminal Miscellaneous No. M -20560 of 2014); and Sudhir Khanna & Mrs. Kavita Khanna (petitioners in Criminal Miscellaneous No. M -33937 of 2014) seeking pre -arrest bail under Section 438 Cr.P.C., feeling apprehension of their arrest in case FIR No. 87 dated May 27, 2014, under Section 406 IPC and Section 12 of The Protection of Women from Domestic Violence Act, 2005, registered at Police Station, Gate Hakima Division, District Amritsar.

(3.) UNDENIABLY , after registration of this case, petitioners Rohan Khanna and Sudhir Khanna were arrested by ASI - Paramjit Singh on May 29, 2014. Their arrest cum intimation memo as well as personal search memo were prepared. Even their disclosure statements were also recorded by ASI - Paramjit Singh, but instead of effecting recovery, Rohan Khanna and Sudhir Khanna were let off on bail immediately after their arrest.