PARWINDER SINGH CHAUHAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition is filed under Section 438 Cr.P.C. for grant of anticipatory bail to the petitioners in case FIR No.141 dated 29.05.2020 registered under Sections 341/323/506/148/149 of IPC and Sections 25 & 27 of Arms Act, 1959 (Sections 307/325/379-B IPC added lateron) at Police Station B Division, District Amritsar.

(2.) While praying for anticipatory bail, learned counsel for the petitioners submitted that FIR was registered under Sections 341/323/506/148/149 of IPC and Sections 25 and 27 of the Arms Act but lateron Section 325 IPC and Sections 307 and 379-B of IPC too was added. Whereas, the actual fact is that there was a meeting between the owners of houses in the park of the society and one person had a minor alteration with petitioner No.l. One of the persons slapped the complainant and the complainant ran to get his pistol and despite his family trying to stop him, he went to the park and attacked one person. Petitioner No.2 tried to stop him but he took out his pistol. Learned counsel for the petitioner further contended that it appears that the complainant has been injured during the scuffle and got injured with the Bracelete worn by the person who slapped the complainant. It is further stated that all this was evident in the CD, placed on record.

(3.) Learned counsel for the respondent/complainant on the other hand has pointed out that it is the own case of petitioners that petitioner No.l had come to pacify but Vicky pointed his weapon at him and upon which Gurpreet Singh, petitioner No.2 who was having his own licencee weapon too came there.