RAVINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present third petition has been filed under Sec. 439 Cr.P.C. for the grant of regular bail to the petitioner in FIR No. 196 dtd. 22/9/2019, under Ss. 307, 34 and 120-B IPC and Sec. 25 of the Arms Act, 1959, registered at Police Station Rama Mandi, Jalandhar, District Jalandhar.

(2.) Learned counsel for the petitioner argues that the allegation alleged in the FIR against the petitioner is that he had injured Talwinder Singh with a fire shot injury. Learned counsel for the petitioner submits that the said Talwinder Singh has already been examined during the trial on 18/3/2021 and he has failed to identify the petitioner as the assailant, who has injured him. The testimony of injured Talwinder Singh and some other witnesses to the same effect has been appended along with the present petition. Learned counsel for the petitioner further submits that once the injured victim has failed to identify the petitioner as the assailant, having inflicted the injury upon him, the petitioner is entitled for the grant of regular bail.

(3.) Notice of motion.