PARMINDER SINGH BARIANA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Section 438 Cr.P.C for the grant of pre-arrest bail to the petitioner under apprehension of being arrested in one or the other false case on the basis of the Report submitted by the Privilege Committee of the Punjab Vidhan Sabha on 14.01.2019 (Annexure P-30) and it was thereafter, tabled on the Punjab Vidhan Sabha on 17.01.2019, which has been adopted by the Punjab Vidhan Sabha by way of Resolution on 17.01.2019 (Annexure P-31).

(2.) Notice of motion was issued in this case on 04.02.2020. Learned Additional Advocate General, Punjab had accepted notice on behalf of the State and sought time to address arguments after obtaining specific instructions from the State.

(3.) On 06.02.2020 another opportunity was granted to the State and to file affidavit, if so desired.