INDERJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks grant of anticipatory bail in case bearing FIR No.96 dated 08.10.2018, registered under Sections 307, 326, 323, 447, 148, 149, 120-B IPC and Sections 25, 27, 54 of the Arms Act at Police Station Mallanwala District Ferozepur.

(2.) Learned counsel for the petitioner submitted that it is a case of version and cross-version. FIR is silent with regard to the specific role of the petitioner. However, name of the petitioner figured in the statement of Akbar recorded under Section 161 Cr.P.C, wherein he alleged that fire arm injury on his person was attributed to the petitioner. Cross-version vide DD No.20 was recorded on 14.10.2018 against the complainant-party for the offences under Sections 307, 324, 323, 427, 506, 148, 149 IPC and Sections 25 and 27 of the Arms Act. The accused in the cross-version have been granted anticipatory bail except the accused namely Joga Singh and Darshan Singh, who have been granted regular bail.

(3.) Learned counsel further submitted that the petitioner was not arrested in the present FIR, nor he was declared as a proclaimed offender at any point of time. Challan has been presented against the remaining accused persons. The complainant Akbar while appearing as PW-3 has resiled from his statement and has not supported the case of the prosecution.