JITTAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 19/7/2022 for the offences punishable under Sec. 307 of IPC and Sec. 25(1B)(a) of Arms Act in crime No.185 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that due to wordy quarrel with regard to a land dispute, the petitioner had shot the de-facto complaint with a country made gun and the de-facto complainant sustained injuries on the elbow of his right hand. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner was arrested and remanded to judicial custody on 19/7/2022. Hence, he prays for grant of bail to the petitioner.