BALWINDER SINGH @ CHANDI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order will dispose of both the aforementioned petitions bearing CRM No. M 26458 and 29109 of 2010 filed by Petitioners Balwinder Singh @ Chandi and Hardeep Singh @ Deep respectively under Section 439 Code of Criminal Procedure seeking regular bail in case FIR No. 13 dated 20.1.2009 registered under Section 382 IPC at Police Station Sahnewal, District Ludhiana.

(2.) Replies in both the petitions filed by counsel for the Respondent-State are taken on record.

(3.) I have heard the learned Counsel for the parties and have gone through the whole record carefully.