VIJAY LAXMI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The case has been taken up for hearing through video conferencing.

(2.) Petitioner seeks grant of regular bail under Sec. 439 Cr.P.C in case bearing FIR No. 148 dtd. 25/6/2020 registered under Ss. 302, 201, 120-B, 34 IPC and Ss. 25, 27, 54, 59 of the Arms Act at Police Station City-I, Abohar, District Fazilka.

(3.) The FIR was registered on the statement of Sukhcharan Singh with the allegations that on 24/6/2020 in the evening, after coming back from his duty and after having dinner, the complainant and his son Gurwinder Singh were having a leisure walk out of the house on the main road. At about 10:00 PM, when son of the complainant sat on the stairs in front of the shop of Queen Beauty Parlor and lights installed outside the shops were on and the complainant was also walking nearby, then suddenly, a car came to be stopped there, in which four unidentified persons were sitting, out of those 4 unidentified persons, 3 youngsters came down from the car and opened fired on the son of the complainant. The complainant ran towards his son on hearing the sound of the bullets. In the meanwhile, all the assailants sat in the car and fled away from the spot.