- (1.) As, identical points for consideration to grant the concession of anticipatory bail or otherwise to the petitioners, are involved, therefore, I propose to decide the above indicated petition bearing CRM No.M-32768 of 2014, titled as Vanita Goyal Versus State of Punjab(for brevity "the 1st case") and CRM No.M-34135 of 2014, titled as Venus Goyal Versus State of Punjab(for short "the 2nd case"), arising out of the same FIR/case, by means of this common order, to avoid the repetition of facts.
(2.) The petitioners have preferred the instant separate petitions for the grant of anticipatory bail in a case registered against them along with their other co-accused, vide FIR No.107 dated 13.06.2013, on accusation of having committed the offences punishable under Sections 420, 465, 467, 468, 471 and 120-B IPC, by the police of Police Station Fatehgarh Sahib.
(3.) Notices of the petitions were issued to the State.;