INDERPAL SINGH Vs. STATE OF U.T., CHANDIGARH

JUDGEMENT

(1.) This petition has been filed under Sec. 439 of Cr.P.C. for grant of regular bail in case FIR No.180, dtd. 25/10/2020 registered under Sec. 307 of IPC read with Sec. 25/27 of Arms Act, 1959 at Police Station Sector 17, Chandigarh. FIR was registered on the statement of Amrik Singh alleging that on 25/10/2020, the complainant was shot at by an unknown youngster. Complainant sustained injury on the right buttock.

(2.) Counsel for the petitioner submits that it is a case of a false implication. There is a background for naming the petitioner in the FIR.

(3.) The petitioner was interested to marry the daughter of the complainant, however, on refusal of the complainant, he never insisted for. He further submits that the complainant has not substantially supported the case of the prosecution in his deposition before the Court. He further submits that the petitioner is in custody since 22/1/2021, investigation is complete. The petitioner was granted regular bail in other FIR registered (at Patiala) with the similar allegation. He further submits that even as per the case of the prosecution, petitioner was not present at the spot at the time of the alleged firing.