JAGTAR SINGH @ SONU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is seeking anticipatory bail in FIR No.73 dated 25.03.2021, under Sections 307, 323, 324, 148, 149 IPC and Sections 25/27 of the Arms Act, registered at Police Station Kamboj, District Amritsar Rural.

(2.) Learned counsel for the petitioner contends that the FIR is outcome of a sudden quarrel and the matter has been compromised. The petitioner is alleged to have fired a shot in the air and did not cause any injury to anyone. The petitioner is not involved in any other case.

(3.) This Court, by order dated 04.08.2021 had directed the petitioner to appear before the Investigating Officer and join 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 Section 438(2) Cr.P.C.