GIAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) F.I.R. No. 69 dated 27.04.1999 has been registered at Police Station Division No. 3, Jalandhar, under Sections 307 Indian Penal Code and 25 of the Arms Act, on the statement of Surjit Singh, wherein he has alleged that his mother-in-law Simar Kaur and sister-in-law Surjit Kaur are residing in their house EG 919 Mohalla Gobindgarh, Jalandhar, while his father-in-law Bhupinder Singh is at Muscut. He has further alleged the petitioner - Gian Singh is residing in a portion of the House as a tenant for the last about 30 years and a case is also pending between the petitioner and the complainant's mother-in-law and sister-in-law on account of a quarrel. The complainant has been coming to that house to look after them. On the night of 24.6.1999 at about 11 p.m. Jarnail Singh, Om Dutt and Billa had come to leave the complainant at his in-laws' house in the Car of Om Dutt, and all the four of them were taking light meals in the house of his in-laws. But, when Jarnail Singh went for urinating, petitioner questioned him as to why he had come there, and the complainant called back Jarnail Singh. The complainant and others went and were trying to make him enter inside. At that time petitioner bolted the door after entering inside the portion, and fired a shot from the .12 bore Rifle through a window, which hit Jarnail singh on the right side of the abdomen. Jarnail Singh was admitted in the Civil Hospital, Jalandhar.

(2.) The petitioner's bail application was dismissed by the learned Additional Sessions Judge, Jalandhar. Therefore, the petitioner has approached this Court for bail under Sec. 439 Criminal Procedure Code.

(3.) I have heard the learned counsel for both the sides and have perused the records on file.