RAHUL KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer is for grant of regular bail in FIR No.114 dtd. 9/6/2023 under Sec. 307, 34 of IPC and 25, 27 of Arms Act, 1959 (Sec. 54, 59 of Arms Act 1959 added later on) registered at Police Station Chheharta, District Police Commissionerate Amritsar, Amritsar.

(2.) As per the contents of the FIR, it was alleged as under:-

(3.) Learned counsel for the petitioner submits that the petitioner is behind bars for 7 months and 24 days. Investigation already stands concluded. Injuries alleged to have been suffered by the victim are simple in nature and false implication of the petitioner cannot be ruled out in view of the fact that even as per the contents of the FIR, both the parties are at the logger heads on account of land dispute.