(1.) The instant petition has been filed under Sec. 439 of Cr.P.C., whereins, the petitioner craves for indulgence of regular bail becoming granted to him, in respect of FIR No. 208 dtd. 24/7/2020 registered at Police Station Shahkot, District Jalandhar, whereins, offences constituted under Ss. 307, 379-B(2), 341, 34 of the IPC, and Sec. 25/54/59 of the Arms Act, are embodied.
(2.) In the petition FIR, neither the present petitioner, nor, the other two co-accused with him were named with specificity, as the informant complainant aggrieved was unaware with respect to their respective identities. Nonetheless, in the petition FIR, it is echoed that all the three un-identified accused were atop their motorcycle, and, the accused concerned, while sitting on the rear seat of the motorcycle, through pointing a pistol at the informant, hence ensured his stopping his vehicle, and, thereafter, theirs threatening him to hand over whatever was in the possession of the victim.
(3.) Consequently, the victim stopped his vehicle at the crime site, and, apprised the un-identified persons that he had nothing in his possession, resulting in one amongst the accused, firing a pistol shot near his feet, which caused the victim to start running, but yet the accused concerned, fired pistol shots which struck on the left side of his thigh.