HARMANBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In compliance of order dated 14.02.2020, Investigating Officer of the case is present. He has explained his position. Explanation is accepted and proposed action in terms of cost(s) is hereby dropped.

(2.) Petitioner seeks grant of regular bail under Section 439 Cr.P.C in case bearing FIR No.185 dated 29.08.2019, registered under Sections 307, 452, 427, 506, 34 IPC and Section 25 of the Arms Act at Police Station Lopoke, District Amritsar Rural.

(3.) FIR was registered at the instance of Sarwan Singhwith the allegations that on 28.08.2019 at about 7.45 p.m., when he and his brother Bhagwant Singh were milking the catties, then Jatinder Pal Singh armed with 12 bore gun, Ajay Pal Singh and Harmanbir Singh armed with revolvers along with 2/3 unidentified persons came to their house. All these persons entered into the house and after raising lalkara by Jatinder Pal Singh. They started firing. Jatinder Pal Singh fired two gun shots with an intention to kill the complainant and his brother. Complainant and his brother hide themselves behind the Khurali. Ajay Pal Singh and Harmanbir Singh also fired upon the complainant-party with their respective weapons and the bullets hit the gate. On raising alarm, the accused persons ran away from the spot along with their respective weapons.