VIKAS SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This common order shall dispose of above noted two petitions as they arise out of the same FIR.

(2.) Prayer in these petitions, filed under Section 439 of the Code of Criminal Procedure, is for grant of regular bail to petitioners Vikas Sharmaand Lakhvir Singh in case FIR No. 122 dated 17.09.2018, registered under Sections 307/323/341/451/506/148/149/120-B of the IPC and Section 25 of the Arms Act, 1959 at Police Station Anandpur Sahib, District Rupnagar.

(3.) Learned counsel for the petitioners submit that as per the allegations in the FIR, registered at the instance of complainant Shanti Sarup, it is stated that his son Rohit Bali was present the shop at the time of incident and the petitioner, along with other co-accused, have caused injuries to his son by using a fire arm and victim Rohit Bali sustained three bullet injuries.