SOHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Sohan Singh has filed the present petition under Sec. 439 Cr.P.C. for grant of regular bail pending trial in case FIR No.239 dtd. 15/10/2018, under Ss. 307, 336, 506, 148 and 149 IPC and under Ss. 25/27 of the Arms Act, 1959, registered at Police Station Kotwali, City Faridkot, District Faridkot. The petitioner is in custody since his arrest on 18/10/2018.

(2.) The FIR was recorded on the basis of statement given by Angel Khosa d/o Satinderpal Singh Khosa, wherein it was alleged that on the date of occurrence at about 7 PM when the complainant and her aunt Rupinder Kaur were walking in the street in front of the house of her parents, then Sohan Singh (petitioner) came there armed with double barrel gun. As per the allegations, a gun shot was fired by Sohan Singh, however, no injury was caused to the complainant or anyone else. Learned counsel contends that the said Sohan Singh is relative of Kuljit Kaur, neighbour of the complainant, with whom a dispute regarding erection of a wall was carrying on and a civil suit was filed by Kuljit Kaur against father of the complainant.

(3.) Learned counsel for the petitioner contends that the parties have already compromised the matter and the offence as alleged under Sec. 307 IPC is not made out as the gun was not aimed towards anyone.