HARWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The Court has been convened through Video Conferencing due to Covid-19 pandemic.

(2.) Present petition has been filed under Section 439 Cr.P.C. for grant of regular bail to the petitioner in FIR No.235 dated 12.12.2019 (Annexure P/1) under Sections 307, 323 IPC and Sections 25,54 and 59 of Arms Act, 1959 (Section 30 of Arms Act was added lateron after removal of Section 25 of Arms Act), registered at Police Station Sadar, Sangrur, District Sangrur.

(3.) Facts in brief, are that above mentioned FIR was registered at the instance of Pardeep Singh who stated that when his brother, Mandeep Singh came to meet him, Harwinder Singh (present petitioner), embraced him, took out a revolver and shot him above his left eye and at the right side of his neck, as a result of which, he fell down. More shots were fired at Mandeep Singh with an intention to kill him but they missed the target. When the complainant and Kulwinder Singh @ Gola tried to rescue Mandeep Singh, Harwinder Singh fled from the spot in his car. The motive of the attack was previous enmity with the petitioner.