VIJAY KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Both the aforementioned petitions have been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR No.83 dated 22.05.2010 under Section 420 IPC, registered at Police Station Dhuri, District Sangrur.

(2.) I have heard learned counsel for the parties and have gone through the whole record.

(3.) This Court while issuing notice of motion in Crl.M.No.M-20932 of 2010 on 29.07.2010 passed the following order :-