VISHAL SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in respect of FIR No.325, dtd. 30/10/2017, registered at Police Station A Division, District Amritsar, under Ss. 302, 34 IPC and Sec. 25 of Arms Act (Ss. 212 and 120-B IPC added later on).

(2.) The FIR was lodged at the instance of Ramesh Kumar @ Monu who has alleged that on the day of occurrence he had sent Gurjeet Singh to drop Vipan Kumar on his motorcycle and when Vipan Kumar was about to sit on the pillion seat, then two Sikh persons, one of whom was wearing yellow 'Patka' and his face was covered with red cloth and another who was wearing a Khakhi 'Pagri' came there and the person who had covered his face with red cloth shot at Vipan Kumar with a pistol, as a result of which he fell down and while he was lying down, both the said persons fired continuously at Vipan Kumar from their pistols and who ultimately died due to the aforesaid pistols shots.

(3.) During the course of investigation, the police collected evidence to the effect that one of the assailants who was wearing orange coloured turban was Saraj Singh @ Minto and the other one wearing a yellow 'patka' was Shubham. It has further surfaced during investigation that after the shots had been fired by the aforesaid two assailants, petitioner-Vishal Sharma @ Brahaman and Jaspreet Singh @ Gifti helped them flee away from the spot on two motorcycles.