ROHIT PURI Vs. STATE OF U.T. CHANDIGARH

JUDGEMENT

(1.) FIR No. Dated Police Station Ss. 198 9/12/2020 Central, Sector 17, UT, Chandigarh 397, 307, 511 IPC and Sec. 25/27/54/59 of Arms Act, 1959 and sec. 120-B added later on.

(2.) The brief facts of the case are that on 9/12/2020, the police recorded the statement of the complainant under Sec. 154 Cr.P.C. in which he stated that he runs a gold testing unit in Sector 23C, Chandigarh. On 9/12/2020 at about 2:15 PM, petitioner-Rohit Puri, who is known to his brother and works as a goldsmith in Sector 15, made a phone call that his companions wants to get some metal tested. They stated that they were coming around 3:00 P.M. Subsequently, petitioner alongwith three other persons reached his testing shop. While they were interacting, one of his companions raised a pistol and another handed over a bag and asked to put all articles in the bag. When the complainant party raised protest, then one of Rohit's companion shot bullet which hit against left side back below the shoulder of the brother of the complainant. After that they ran away from the spot. Based on this, the police registered the FIR as mentioned above.

(3.) Ld. Counsel for the petitioner contends that the custodial investigation would serve no purpose whatsoever, and the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.