DILBAGH SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter has been taken up through video conferencing in the light of the pandemic COVID-19 situation Petitioner has filed this petition under Section 439 Cr.P.C. for grant of regular bail in case FIR No.76 dated 15.04.2020 under Sections 323, 307, 506, 188, 34 IPC and Section 25 of the Arms Act (report under Section 173 Cr.P.C. has been presented under Sections 323, 307, 506, 188, 34 IPC and Sections 25 and 27 of the Arms Act), registered at Police Station Shahzadpur, District Ambala.

(2.) Heard on the petition.

(3.) The aforesaid FIR has been got registered at the instance of Nikku Ram, on the allegations that on 15.04.2020, in the morning, when grandson of the complainant Matru, aged 5-6 years, had gone to the vacant land adjoining the house of the petitioner for answering the call of nature, then Dilbagh Singh and his son Amarjit Singh stated hurling abuses and they entered into altercation, upon which, Dilbagh Singh got infuriated and brought his double barrel gun from inside his house and his son Amarjit Singh was carrying iron rod like object in his hand. Then, Dilbagh Singh fired a shot upon Kala, son of the complainant, which hit on his face. Even, Amarjit Singh had caused injuries to son of the complainant, namely Kala with Balam (iron rod).