KANTA DEVI Vs. SANSAR CHAND

JUDGEMENT

(1.) This is a petition under (for short the Code) seeking to quash and set aside the two identical orders of even date, 13.06.2013, passed by the learned Judicial Magistrate (3rd Additional Munsiff), Jammu, in File Nos. 123 & 124, whereby respondents Sansar Chand and Deep Mala respectively have been released on bail after their arrest in connection with FIR No. 46/2013 of Police Station, Janipur for commission offences under sections 306, 498A/34 RPC. Heard. I have perused the record.

(2.) Relevant facts briefly are these:

(3.) Having regard to the grounds on which the petitioners have assailed the impugned orders and seek to quash them, I may first paraphrase the sequence of proceedings leading to the passing of the impugned orders by the learned Magistrate (3rd Additional Munsiff), Jammu, (hereinafter to be referred as the Duty Magistrate) and also underline some important aspects in this regard.