HARMANJOT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present fourth petition has been filed under Sec. 439 Cr.P.C for the grant of regular bail to the petitioner in respect of FIR No.198 dtd. 21/10/2019, under Ss. 307, 148 and 149 of the IPC and Ss. 25/27/54 of the Arms Act, 1959, registered at Police Station Gate Hakima, District Amritsar.

(2.) Learned counsel for the petitioner argues that as per the allegations, blunt injuries with gun shots to the injured Gaurav Kumar @ Baba have been attributed to the petitioner. Learned counsel for the petitioner further argues that said Gaurav Kumar @ Baba was examined by the trial Court on 3/11/2020 and he has not named the petitioner, who has inflicted the said injuries upon him. Learned counsel for the petitioner states that once, the injured victim has made a statement during the trial that the injuries being attributed to the petitioner in the FIR are not correct, keeping the petitioner behind the bars throughout the trial will serve no purpose and the petitioner be granted the benefit of regular bail.

(3.) Notice of motion.