ARUN KUMAR TYAGI,J. - (1.)The case has been taken up for hearing through video conferencing.) The petitioner-Robin Sharma has filed petition bearing CRM-M-13861-2020 and the petitioner-Rajnish Sharma has filed petition bearing CRM-M-13870-2020 under Section 438 of the Code of Criminal Procedure, 1973 for grant of anticipatory bail in case FIR No.137 dated 30.12.2019 registered under Sections 354-D, 503, 509, 384 and 511 of the Indian Penal Code, 1860 (for short 'the IPC') and Sections 66D, 67 and 67A of the Information Technology Act, 2000 (for short 'the IT Act') at Police Station Daresi, District Police Commissionerate, Ludhiana.
(2.)FIR No.137 dated 30.12.2019 has been registered on the basis of preliminary inquiry report dated 18.12.2019 submitted by Additional Deputy Commissioner of Police, P.B.I., O.C. and Narcotics, Ludhiana after conducting preliminary enquiry on written complaint dated 25.09.2019 submitted by Asha. In her complaint Asha alleged harassment/extortion by petitioner Rajnish Sharma and his accomplice by creating whatsapp group, initially admitting her in the same and subsequently making her group admin, sending objectionable, vulgar messages, forged, fabricated morphed photographs on whatsapp and making unwanted voice and video calls on her mobile phone No.9417052702 by using mobile phone numbers 78379535257, 9988727395, 7009452439, 7087128038.
(3.)The petitioner-Rajnish Sharma has filed petition bearing CRM-M-11015-2020 and the petitioner-Robin Sharma has filed petition bearing CRM-M-11016-2020 under Section 438 of the Code of Criminal Procedure, 1973 for grant of anticipatory bail in case FIR No.135 dated 26.12.2019 registered under Sections 354-D, 503, 509, 384 and 511 of the Indian Penal Code, 1860 (for short 'the IPC') and Sections 66D, 67 and 67A of the IT Act at Police Station Daresi, District Police Commissionerate, Ludhiana.