(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973 ('CrPC') for grant of regular bail in FIR No. 565/2021 dtd. 25/6/2021, for offences under Ss. 302/307/34 of the Indian Penal Code, 1860 ('IPC') and Ss. 25/27 of the Arms Act, 1959, registered at Police Station Khyala. Chargesheet has been filed against the applicant under Ss. 34/120B/302/307 of the IPC and Ss. 25/27 of the Arms Act, 1959.
(2.) On 25/6/2021, a PCR call was received from Balaji Hospital regarding the deceased, namely, Vinod Bhati having been brought to the Hospital with multiple bullet injuries.
(3.) The present FIR was registered on the basis of the statement of the complainant, namely, Manoj Bhati, who is the brother of the deceased. It was stated that the deceased operated his office from the ground floor of the house. It was stated that on 25/6/2021, around noon, the complainant's nephew was standing in the balcony on the 2nd Floor when the complainant heard him screaming that 'Niche Chacha Ki ladai ho gai hai'. On hearing this, the complainant along with his brother Giriraj, rushed to the ground floor to find that the door was locked. Thereafter, they went to the balcony and saw co-accused persons, namely, Sohail (nephew of the applicant), Aamir Khan, Babu and four unknown persons coming out of the office of the deceased with pistols in their hands. He stated that one of the unknown persons fired at him and Giriraj.