HARMANPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of regular bail to the petitioner under Sec. 439 of the Code of Criminal Procedure (in short 'Cr.P.C.') in FIR No.184 dtd. 17/9/2020, for offence punishable under Ss. 307, 34 of the Indian Penal Code, 1860 (in short 'IPC') and 25, 27 of the Arms Act (Sec. 341 IPC added later) registered at Police Station Chheharta, District Amritsar.

(2.) Counsel for the petitioner has submitted that as per the allegations in the FIR, registered at the instance of Manik Sharma, he was travelling on a motorcycle along with Navraj Singh and in the meantime, the co-accused Avinash @ Bablu @ Basanti, the petitioner -Harman Hamma, Sahib and Raja Bullarh stopped their motorcycle and asked him to get off from the same and then, they caught hold of him and the petitioner fired a shot with his pistol, which hit on the stomach of the victim and thereafter, all of them ran away from the spot and the victim was admitted in a private hospital where he has undergone the treatment for a period of one week before his discharge.

(3.) Counsel for the petitioner has further submitted that the petitioner is in custody since 25/9/2020; he is not involved in any other case; challan stands presented and it will take some time in conclusion of the trial.