YOGESH @ CHINTU Vs. STATE

JUDGEMENT

(1.) Petitioner seeks Regular Bail in FIR No.506/2016 under Sections 307/324/323/34 IPC read with Sections 25/27/54/59 Arms Act, 1959.

(2.) The allegations in the FIR are that the complainant received a call from his cousin that an altercation had taken place between his family members and two boys. He along with his brother rushed there and found that two boys were fighting with his cousin. When they intervened, those two boys left the spot and subsequently came with 7-8 other boys.

(3.) It is contended that one of the co-accused asked the petitioner to take out the weapon, on which the petitioner took out the pistol and is alleged to have fired at the complainant. Because of intervention of the brother of the complainant, the bullet did not hit the complainant and he was not injured. Subsequently, again it is alleged that the petitioner attempted to fire another shot but the gun jammed. It is alleged that the petitioner as well as some of the other co-accused were apprehended and handed over to the police.