- (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-21909 of 2014 titled Shinder Kaur alias Surinder Kaur and others Vs. State of Punjab (for brevity "the 1st case") and titled Balvir Kaur 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, vide FIR No.57 dated 21.06.2014, on accusation of having committed the offences punishable under Sections 409 and 120-B IPC, by the police of Police Station Ahmedgarh, District Sangrur.
(3.) Notices of the petitions were issued to the State.;