SANJU ALIAS SAHIL KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through the instant petition, the petitioner craves for indulgence of this Court for his being enlarged on regular bail, in case FIR No.323 dtd. 2/12/2023, under Ss. 307/452/148/149 of the IPC, 1860, and, Ss. 25/27 of the Arms Act, 1959, registered at P.S. Civil Lines Batala, District Batala.

(2.) The allegation(s) against the present petitioner, is that, he along with his co-accused intruded into the house of the complainant by scaling wall and thereupon, one of the assailants fired four gunshots towards the complainant, out of which, one of the gunshots hit the leg of the complainant. During the course of investigation, it has transpired that it was co-accused Gagandeep @ Poochi, who had fired the gunshots.

(3.) The learned counsel for the petitioner, in his asking for the hereinabove extracted relief, has made the following submissions:-