- (1.) By this common order, Criminal Misc. No. M-9792 of 2011 preferred by Kamla Rani and Veenus Madan, Criminal Misc. No. M- 15761 of 2011 instituted by Amit Madan and Veenus Madan and Criminal Misc. No. M-20444 of 2011 preferred by Kamla Rani and her husband Jagdish Mittar, shall be decided together.
(2.) Criminal Misc. No. M-9792 of 2011, preferred by Kamla Rani and Veenus Madan, has been filed under Section 438 Cr.P.C. for grant of pre-arrest bail to them in case arising out of FIR No. 37 dated 1.2.2011, registered at Police Station Civil Lines, District Amritsar City, under Sections 406, 420, 34 and 120-B IPC, whereas the remaining two petitions have been filed for quashing of the said FIR.
(3.) In the present case, FIR was lodged at the instance of respondent No.2-Gurpreet Singh, who stated that Jagdish Mittar and his wife Kamla Rani had received Rs. 16,00,000 as earnest money and thereafter they were not coming forward to execute the sale deed and it was learnt by him that they have entered into an agreement to sell with some other persons.;