ANSHUL GARG Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common order, above titled two petitions are proposed to be disposed of. 2 In WP(Crl) No.52/2023, the petitioners have challenged FIR No.39/2023 for offences under Ss. 406/498-A, 313, 120-B of IPC registered with Police Station, Women Patiala, Punjab. The impugned FIR has been lodged against the petitioners on the complaint of respondent No.4 herein, who happens to be petitioner No.1 in CRM(M) No.768/2023. In CRM(M) No.768/2023, the petitioners have challenged FIR No.148/2023 for offences under Ss. 465,469,471,506,120-B RPC registered with Police Station, Gandhi Nagar, Jammu, which has been lodged at the instance of one Om Parkash Garg, father of petitioner No.1 of WP(Crl) No. 52/2023.