ARJUN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Section 439 Cr.P.C. for grant of regular bail to the petitioner in case arising out of FIR No.17 dated 5.3.2011, registered at Police Station Dugri, Ludhiana, under Sections 307, 148, 149 and 427 read with Section 25/27/54/59 of the Arms Act, 1959 (hereinafter referred to as "the Act").

(2.) Learned counsel for the petitioner submits that as per the FIR, the petitioner was armed with Dat, however, in the supplementary statement, it is stated that the petitioner, instead of having used Dat, had fired a shot from the pistol. He further submits that during pendency of the petition, a compromise has been effected between the parties and petition for quashing of the impugned FIR has been filed.

(3.) Learned counsel for the State has placed on record an affidavit of Mukhtiar Singh, Assistant Commissioner of Police, Atam Nagar, Ludhiana, to submit that besides this case, the petitioner is also involved in case FIR No. 16 dated 5.3.2011, registered at Police Station Dugri, Ludhiana, under Sections 326, 324, 323, 148 and 149 IPC and FIR No. 74 dated 31.3.2011, registered at Police Station Division No.5, Ludhiana, under Section 25/54/59 of the Act.