BALWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of the aforementioned petitions filed on behalf of petitioners Balwant Singh and Gurmukh Singh seeking anticipatory bail in respect of FIR No.12 dtd. 12/1/2018 under Ss. 302, 307, 506 of the Indian Penal Code and Sec. 25 of Arms Act, Police Station Khanna, District Ludhiana, pursuant to the petitioners having been summoned by the trial Court with the aid of Sec. 319 Cr.P.C.

(2.) The FIR was lodged at the instance of Jatinder Singh wherein it has been alleged that on 12/1/2018 when he was at Khanna he received information on his telephone that his father Gurcharan Singh has been shot at on his head by Daljit Singh. The information was further to the effect that after having shot at his father, said Daljit Singh went to the complainant's house in order to kill him as well but nobody was found present and later said Daljit Singh went to other side of the village and fired at Narinder Kaur daughter of Jatinder Singh with an intention to kill her but the shot missed the target. It is further alleged therein that the aforesaid Daljit Singh along with Balwant Singh (petitioner) had earlier been threatening the complainant to kill him.

(3.) Leaned counsel for the petitioners has submitted that the petitioners had earlier been declared as innocent as apparently they were neither present at the spot nor had fired at the deceased and that in these circumstances they deserve the concession bail.