SUKHDEEP SINGH Vs. RAJA SINGH AND ANOTHER

JUDGEMENT

(1.) Petitioner has filed this petition under Sec. 439(2) Crimial P.C. for cancellation of bail granted to respondent No.1 in case FIR No.169 dated 21.12.2017 under Sections 285, 307, 506 and Sec. 25 of the Arms Act, registered at Police Station Odhan, District Sirsa.

(2.) Notice of motion was issued. Learned counsel for respondent No.1 as well as learned State counsel appeared and contested the petition. I have heard learned counsel for the parties as well as learned State counsel and have gone through the record.

(3.) From the record, I find that as per the allegations in the FIR, respondent No.1-Raja Singh was armed with pistol and he fired firstly in air and when Hardeep Singh and Sukhdeep singh were talking with each other, then Raja Singh again fired a shot which hit on left shoulder of complainant Sukhdeep Singh.