PREM CHAND AND ANOTHER Vs. STATE OF HARYANA
LAWS(P&H)-2012-1-800
HIGH COURT OF PUNJAB AND HARYANA
Decided on January 13,2012

Prem Chand And Another Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

- (1.) By this common order three petitions bearing Criminal Misc.No.M-37607 of 2010 preferred by Prem Chand and Vidya Devi, Criminal Misc.No.M-32 of 2011 filed by Baljeet Singh and Harbhajan Kaur and Criminal Misc.No.M-483 of 2011 preferred by Harmeet Singh shall be decided together.
(2.) Reena Devi-aggrieved wife had lodged a case FIR No.205 dated 2.12.2010 registered at Police Station Pinjore, District Panchkula under Sections 323, 406, 420, 498-A and 506 IPC.
(3.) Prem Chand father-in-law, Vidya Devi mother-in-law, Baljeet Singh elder brother of the husband (Jeth), Harbhajan Kaur wife of Baljeet Singh (Jethani) and Harmeet Singh husband have sought pre-arrest bail in the above-said FIR.;


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