SURESH KUMAR Vs. STATE

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No.373/2017 under Section 307 IPC and Section 27 Arms Act, Police Station Seelampur.

(2.) Subject FIR was registered on the complaint of the wife of the petitioner and the injured is the son of the petitioner.

(3.) It is alleged that petitioner was in the habit of drinking everyday and on an issue with regard to return of money which the injured was demanding from a neighbour, who was the friend of the petitioner, petitioner got angry and brought a country made pistol and shot the injured.