PADAM SAINI Vs. STATE OF U.T. CHANDIGARH

JUDGEMENT

(1.) PADAM Saini and Dina Nath, the petitioners seek pre- arrest bail in a case registered by way of FIR No. 595 dated 26.12.2012 at Police Station Sector 39, Chandigarh, for an offence punishable under sections 364 and 120-B IPC.

(2.) THE following submissions made on behalf of the petitioners were noticed while issuing notice of motion vide order dated 7.2.2013:-

(3.) LEARNED counsel for the complainant, on the other hand submits that the petitioners abducted Gurjeet Singh and Shalu who have been granted protection by this court.