- (1.) AS identical points to grant the concession of anticipatory bail to the petitioners are involved, therefore, I propose to dispose of indicated criminal petitions bearing CRM No. M -39324 of 2013 titled Darshana Vs. State of Punjab (for brevity "the 1st case") and CRM No. M -33717 of 2013 titled Rajinder Gaba Vs. State of Punjab (in short "2nd case), arising out of the same case/FIR, by means of this common order, to avoid the repetition of facts.
(2.) PETITIONERS , have preferred the instant separate petitions for the grant of anticipatory bail, in a case registered against them along with other co -accused Deepak Dhingra and Rajni Gaba (already on bail), vide FIR No.264 dated 31.08.2013, on accusation of having committed the offences punishable under Sections 406 and 498 -A IPC (the offence punishable under Section 494 IPC was added later on), by the police of Police Station Sadar Jalandhar.
(3.) NOTICES of the petitions were issued to the State. After hearing the learned counsel for the parties, going through the record with their valuable assistance and after considering the entire matter deeply, to my mind, the present petitions for anticipatory bail deserve to be accepted in this context.;