GAGANDEEP SINGH @ GAGGI Vs. STATE

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No.347/2017, under Section 307/34 IPC read with Section 27 Arms Act, Police Station KNK Marg. Subsequently, Section 302 IPC has been added.

(2.) The allegation against the petitioner is that the petitioner had exalted the co-accused, who then shot the victim and the victim subsequently expired.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated and there is recording of the brother of the victim wherein he had come to the house of the mother of the petitioner and threatened her and had asked her to convince the petitioner to give evidence against the co-accused, failing which he would be implicated in this case and the brother was also alleged to have stated that they had planted false witnesses for the prosecution.