MALTI MINHAS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRM-19801-2014

(2.) Notice of the application was issued to the State vide order dated 09.12.2014.

(3.) Learned counsel for the State assisted by learned counsel for the informant submits that the additional affidavit, dated 28.05.2014 contains the additional grounds for consideration of the pre-arrest bail petition. The said grounds were never raised before learned Additional Sessions Judge at the time of arguments whereby the pre-arrest bail of the petitioner was declined.