BIASO DEVI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this order the above two petitions are being disposed off filed by both the petitioners namely Biaso Devi and Kamal Kishore (mother and son, respectively) arising out of the FIR No.26 dated 27.05.2017 under Sections 417, 420, 465, 467, 468, 471, 193, 196 and 120-B of the Indian Penal Code ('IPC' - for short) registered at Police Station Kanwan Tehsil and District Pathankot.

(2.) With the consent of both the parties and for convenience, the facts of the case are taken out from CRM-M-48542-2017 (Biaso Devi vs. State of Punjab).

(3.) The allegation of the prosecution in brief are as under:-