JAGJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide this judgment I intend to dispose of CRM-M-6689- 2018 titled as Jagjit Singh vs. State of Punjab and CRM-M-25811- 2018 titled as Baldev Singh vs. State of Punjab, as both these petitions have arisen out of the same FIR.

(2.) Petitioners Jagjit Singh and Baldev Singh have filed the present petitions for grant of regular bail, being accused in FIR No. 68 dated 19.4.2017, for offences under Sections 498-A, 420, 120-B IPC (offences under Sections 419, 491, 494, 495, 465, 467, 468, 376, 506 IPC were added later on), registered at Police Station Division No. 7, Jalandhar.

(3.) Briefly stated, facts of the case are that prosecutrix (name withheld to conceal the identity) was married with Jagjit Singh accused through matrimonial site 'Shadi Dot Com' on 5.2.2017.