RAJESH MALIK Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court seeking grant of regular bail in respect of a case registered against him vide FIR No.102 dtd. 27/6/2020 at Police Station Kharar, District SAS Nagar (Mohali) under Sec. 307 IPC and Sec. 27 of the Arms Act.

(2.) When the matter was taken up for preliminary hearing on 8/9/2020, a Coordinate Bench ordered for release of the petitioner on interim bail by passing a detailed order. The said order reads as follows:

(3.) Learned counsel for the petitioner has submitted that it is in fact a case of cross-versions, wherein the petitioner had also sustained as many as 7 injuries including 3 fractures on his ribs and that the petitioner otherwise is an ex-Air Force Officer and is not a previous convict. It has also been submitted that the challan already stands presented and that the petitioner ever since 8/9/2020 has not misused the concession of interim bail.