BHUPINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The jurisdiction of this Court has been invoked for the second time under Sec. 439 Cr.P.C., for grant of regular bail to the petitioner in FIR No.122, dtd. 13/5/2020 (Annexure P-1), under Ss. 302, 427, 148, 149 and 120-B IPC, registered at Police Station Lehra, District Sangrur.

(2.) Learned counsel for the petitioner contends that no active role has been attributed to the petitioner as is evident from the perusal of FIR, which is narrated as under:-

(3.) On the strength of assertion made in the FIR as well as subsequent investigation of the case, learned counsel for the petitioner submits that there is no fire-arm injury attributed to the petitioner even on perusal of medical evidence on record. He also asserts that the petitioner has already spent reasonable time i.e., approximately 3 ^ years in custody and as such, merely to fill in the lacunae, a pistol has been shown to be got recovered from the possession of the petitioner, which actually does not belong to him at all.