YUVRAJ THAKUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in case bearing FIR No.69 dtd. 12/5/2023, registered for the offences punishable under Ss. 323, 324, 307, 148, 149, 160, 506 of IPC, 1860 and Ss. 25, 54 and 59 of the Arms Act (Ss. 326, 489-A, 489-B, 489-C and 489-D of IPC, 1860 added later on) at Police Station Division No.7, District Jalandhar.

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

(3.) Counsel for the petitioner submits that as per the FIR, the allegations against the petitioner is of having fired a shot on the foot of the victim i.e. on non-vital part. Challan stands presented.