SAGAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is seeking anticipatory bail in FIR No.73 dtd. 25/3/2021, under Ss. 307, 323, 324, 148, 149 IPC and Ss. 25/27 of the Arms Act, registered at Police Station Kamboj, District Amritsar Rural.

(2.) Learned counsel for the petitioner contends that the incident is outcome of an altercation between the parties in which both the sides have received injuries. Jagtar Singh, who was injured from the petitioner's side, had received gun shot injuries. It is alleged that the petitioner had given a kirpan blow on the head of the injured but the injury was found to be a lacerated wound and declared to be simple in nature. He also contends that the petitioner is not involved in any other case. One of the injured, namely, Balwinder Singh and Sunny Singh have compromised the matter with the petitioner and other accused.

(3.) This Court, by the order dtd. 31/8/2021, had directed the petitioner to appear before the Investigating Officer and join the investigation and in the event of his arrest, he was ordered to be released on ad-interim bail to the satisfaction of the Investigating/Arresting Officer, subject to the conditions envisaged under Sec. 438(2) Cr.P.C.