NIRMAL SINGH @ NIMMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a prayer for release of the petitioner on bail in terms of Section 439 Cr.P.C. in a case registered vide FIR No.244 dated 26.9.2009, under Sections 307, 148, 149 IPC and Section 25 of the Arms Act, Police Station, City, Rajpura, District Patiala.

(2.) THE petitioner alongwith his co-accused Harry is accused of inflicting fire-arm injuries to the complainant. Two fire-arm injuries, one on the thigh and other on the shoulder, were received by the said complainant.

(3.) THE prayer has been opposed by learned counsel for the respondent-State who contended that the petitioner is a person of criminal antecedents as he is involved in four other cases of violence and in one case he has been convicted in January 2012.