- (1.) This is a petition under Section 438 Code of Criminal Procedure seeking pre-arrest bail in a case registered against the Petitioner under Sections 307, 323, 148, 149, 506 IPC and Section 25/27/54/59 of Arms Act at Police Station Salem Tabri, District Ludhiana, vide FIR No. 76 dated 28th April, 2010.
(2.) Learned Counsel for the Petitioner has argued that no offence under Section 307 IPC is made out qua the Petitioner and she was never served by the investigating agency, due to which she was declared a proclaimed offender.
(3.) I have heard learned Counsel for the Petitioner and given careful thought to the facts of the case.;