JAGVIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of regular bail in FIR No.69 dtd. 24/8/2021 under Ss. 307, 324, 323, 34 IPC and Sec. 27/54/59 of Arms Act (Ss. 326, 34 IPC were added subsequently), registered at Police Station Sadar Abohar, District Fazilka.

(2.) Learned counsel for the petitioner submits that as per allegations in the FIR, registered at the instance of Jagmandeep Singh @ Minku, ex-Sarpanch of Village Kundal, his wife Rajwinder Kaur is present Sarpanch and when he and Jagsir Singh were going to Abohar City on a motorcycle, an Innova Car bearing registration No.HR-24-4525 hit the motorcycle and they fell down. When he got up and saw that Jagvir Singh armed with 32 bore revolver, Dharampreet Singh @ Bobby armed with kappa, Rupinder Singh armed with kirpan, Rimpy armed with kappa and Khandvir Singh @ Jagsir Singh armed with 12 bore gun, got down from the car and Jagvir Singh, with an intention to kill him, fired on him with his revolver. He fired four shots, which hit Jagsir Singh in his stomach. When he tried to move, Dharampreet Singh @ Bobby gave a kappa blow, which hit on his forehead, Rupinder Singh gave kirpan blow and when he raised his right hand for self-defence, kirpan hit on his right elbow. Thereafter, Rimpy gave a kappa blow and when he raised his left hand for self-defence, kappa hit on his elbow. When he fell down, Dharampreet Singh also gave a kappa blow, which hit on his left leg. Khanveer Singh @ Jagsir Singh fired from his 12 bore gun, which hit on his left lag. When he raised voice, one Surinder Singh came at the spot and took him and Jagsir Singh to Civil Hospital, Abohar.

(3.) Learned counsel further submits that as per MLR of Jagsir Singh, he suffered 06 injuries, which read as under: -