JASBIR KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY this order I dispose of four bail applications No. 15243-M of 1998 (Dr. Jasbir Kaur v. State of Punjab), No. 15313-M of 1998, (Dr. Rajiv Gupta and another v. State of Punjab) No. 16599-M of 1998, (Balwinder Kaur v. State of Punjab) and No. 17759-M of 1998, (Devki & anr. v. State of Punjab) as in the opinion of this court all these four bail applications can be disposed of by one order.

(2.) DR . Jasbir Kaur, owner of Jasbir Hospital and Maternity Home (Private) Limited and Scan Centre, Phagwara, Dr. Rajiv Gupta and Dr. Subhash Chander Sharma (both are in Government service), Devki Devi and her husband Mohinder Ram (sweeperess and Chowkidar respectively) and Balwinder Kaur (nurse) have filed these bail applications and all the applications have arisen from FIR 45 dated 23/5/1998 registered in Police Station City Phagwara under sections 302/148/149/120-B read with Section 201 IPC.

(3.) EARLIER the police did not take any action, as a result of which the complainant filed Criminal Misc. No. 11016-M of 1998 in the High Court and the case was registered vide F.I.R. No. 45 on 23.5.1998.