GURDEEP SINGH ALIAS GEETA Vs. STATE OF HARYANA

JUDGEMENT

(1.) INVOKING the provisions of section 439 Cr.PC, petitioner Gurdeep Singh alias Geeta son of Major Singh, has applied for regular bail in a case registered against him alongwith his other co-accused, namely, Passi and Pappa, by virtue of FIR No.78 dated 4.6.2010 on accusation of having committed the offences punishable under section 307 read with section 34 IPC, section 25 of the Arms Act and section 3 of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, by the police of Police Station Odhan, District Sirsa.

(2.) NOTICE of the petition was issued to the State.

(3.) WHAT is not disputed here is that prosecution claimed that the petitioner inflicted bullet injury on the left leg of complainant Sita Sigh alias Surjee Singh. He did not repeat the injury. Whether the penal provisions of section 307 IPC are attracted on the facts of the present case, would be the moot point to be decided during the course of trial by the trial Court.