RAVINDER SINGH ALIAS RAVI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of regular bail to Ravinder Singh @ Ravi, who has been booked for having committed the offences punishable under Sections 186, 307, 333 and 353 of the Indian Penal Code (for short 'IPC') and Section 25 of the Arms Act.

(2.) Learned counsel contends that the petitioner has been attributed injury on the person of Head Constable Gurcharan Singh by means of an Air Gun, which has not been declared as dangerous to life. He further submits that concededly the petitioner was not armed with any fire arm, therefore, mischief of Section 25 of the Arms Act is not attracted qua the petitioner. He also contends that the person, who allegedly fired a shot from a fire arm, was not found involved in the present case. He also contends that even if the whole case of the prosecution is taken at its face value then also, the mischief of Section 307 IPC is not attracted. He also contends that the petitioner is behind the bars from 03.06.2012 and no more required by the Investigating Agency. Since the charge sheet has already been submitted before the learned Area Judicial Magistrate and the case has further been committed to the Court of Sessions, the petitioner is no more required by the police for any other purpose.

(3.) On the other hand, learned counsel for the State, on instructions from A.S.I. Satnam Singh, submits that the injury on the person of Head Constable Gurcharan Singh was found to be grievous attracting the mischief of Section 333, IPC and as such the petitioner is not entitled to the concession of regular bail.