(1.) This is an application seeking anticipatory bail in case FIR No. 27 dated 7.3.2011 under Sections 307/34 IPC and 25/27/54 Arms Act, Police Station Malout City, District Muktsar.
(2.) Learned counsel for the petitioner states that role attributed to the petitioner is raising lalkara and petitioner is not said to have caused any injury. Petitioner is not said to be carrying any weapon. Learned counsel further states that main accused Gurvel Singh, who has caused firearm injury, has already been arrested and weapon of offence has also been recovered from the main accused.
(3.) Mr. K.D. Sachdeva, learned Additional Advocate General, Punjab, on instructions from ASI Paramjit Singh, who is personally present in the Court, states that only role attributed to the petitioner is raising lalkara and petitioner was not found having fired any shot. He further states that main accused, who has fired the shot and has caused firearm injury, has already been arrested and weapon of offence i.e. gun in question has already been recovered from the accused. He further states that custodial interrogation of the petitioner is not required.