HARPAL SINGH ALIAS GOLDY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Harpal Singh alias Goldy has filed this petition under Section 439 of the Code of Criminal Procedure for the grant of regular bail in case FIR No. 79 dated 26.6.2005 registered at Police Station Julkan, District Patiala, under Sections 302/341/147/148/149 IPC and 25/27/54/59 of the Arms Act.

(2.) I have heard counsel for the parties and gone through the contents of the FIR as well as the order dated 9.2.2006, passed by Additional Sessions Judge, Patiala, whereby bail application of the petitioner has been dismissed.

(3.) In this case, it has been alleged that accused Jagwinderpal Singh alias Rana and Chain Singh caught hold the deceased Kirpal Singh from arms whereas accused Harpreet Singh and Harpal Singh alias Goldy (petitioner) caught hold him from legs and threw the deceased on ground. Thereafter, accused Pritpal Singh exhorted accused Gurmeet Singh to fire a shot. Consequently, he fired a shot from his 12 bore double barrel gun, which hit the deceased on his left chest.