JATINDERVEER ARORA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard.

(2.) Learned Senior Counsel for the petitioner has relied upon the order dated 16.05.2019 passed in CRM-M No.17350 of 2019 wherein the following observation was made:-

(3.) Counsel for the State, on instructions from ASI Baldev Singh, assisted by counsel for the complainant has not disputed the factual position but opposed the prayer for bail on the ground that the petitioner is involved in other FIR.