GURJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) .Petitioner seeks grant of regular bail in his second attempt in case bearing FIR No.0136, dtd. 8/12/2020, under Ss. 21, 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985, under Ss. 307, 353, 332, 186 of the IPC and under Ss. 25 and 27 of the Arms Act, 1959, at Police Station Harike, District Tarn Taran. CRM-M-18568-2021 was got dismissed as withdrawn on 1/7/2021.

(2.) As per FIR, the occurrence took place on 8/12/2020 at 3.30 p.m. Jugraj Singh, Manbir Singh and the petitioner were apprehended on a motorcycle. The petitioner was driving the motorcycle whereas Jugraj Singh and Manbir Singh were the pillion riders. On seeing the police party, the petitioner alighted from the motorcycle and ran away towardsthe fields. As per allegations, the petitioner took out his revolver and fired gun shots on the police party which hit the right bicep and left thigh of ASI Bhag Singh. Thereafter, he succeeded in running away from the spot. Jugraj Singh and Manbir Singh were apprehended and from their personal search, 15 grams and 275 grams of heroin were recovered respectively. Jugraj Singh has already been granted regular bail by this Court vide order dtd. 1/7/2021 passed in CRM-M No. 17363 of 2021.

(3.) Learned counsel for the petitioner by referring to medical record of the hospital submits that ASI Bhag Singh was hospitalised on 8/12/2020 at 12.50 p.m. and his time of examination was 1.00 p.m. On his medical examination, four injuries were found on his person. As per opinion of the Medical Board constituted for examination of injuries on the person of Bhag Singh, the injuries were found to be simple and possibility of firearm injuries was not ruled out. The Medical Board took note of following facts:-