GURMAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of CRM-M-25549 of 2017 and CRM- M-25073 of 2017.

(2.) The petitioners in both the cases seek the concession of anticipatory bail in FIR No. 9 dated 08.04.2017 under Sections 419 , 498-A , 120-B IPC and Section 406 IPC, added later on, registered at Police Station NRI, Jalandhar Rural, District Jalandhar.

(3.) CRM-M-25549 of 2017 was dismissed as infructuous qua petitioner No.4 on 27.07.2017 as it was informed by learned counsel for the State that petitioner No.4-Maninder Singh has found innocent during investigation. Petitioner No. 1 in CRM-M-25549 of 2017 is the brother-in- law (Dewar) and petitioners No. 2 and 3 are the parents-in-law of the complainant.