PIRTHI SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE statements recorded by the police under Section 161 Cr.P.C. as per the directions of this Court dated 2.8.1996 have been furnished.

(2.) THE accused Pirthi Singh is seeking bail for an offence under Section 307/34 IPC and under Section 25/27/54/59 of the Arms Act on the allegations of the complainant Patel son of Mohbat resident of village Badopal, district Hissar that he (complainant) had become the agent of opposite party and therefore, was shot at from a pistol by the accused petitioner which hit at his left shoulder.

(3.) HENCE , the accused is entitled to bail and is ordered to be released on bail in the amount of Rs. 30,000/- with one surety and a personal recognizance bond in the like amount to the satisfaction of Chief Judicial Magistrate, Hissar.