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Gurpal Singh vs State of Punjab

Punjab And Haryana At Chandigarh · Decided on 29 April 2011 · Citation: (2011) 04 P&H CK 0318

HON’BLE JUDGES
K.C. Puri, J
ACTS & SECTIONS REFERRED
Arms Act, 1959 — Section 25, 27 · Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 323
CASE NUMBER
Criminal M. No. M. 35981 of 2010 (O and M)
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Judgment

6 paragraphs · 170 words

K.C. Puri, J.—Gurpal Singh-Petitioner has applied for grant of regular bail in FIR No. 38 dated 23.5.2010 under Sections 302, 324, 307, 323, 336, 506, 148 and 149 IPC and 25/27/54/59 Arms Act, registered at Police Station Ghanie Ke Bangar, District Gurdaspur.

2.

As per allegattion of the prosecution, the role attributed to the Petitioner is that he gave one dang blow on the back side of elbow of Randeep Singh and another dang blow on the left arm of Simarnjit Singh-witnesses. These injuries were declared simple in nature. The deceased died due to fire arm injury which has been attributed to the non-applicant.

3.

It is a case of cross version, in which the complainant party is also facing trial u/s 307 IPC.

4.

The Petitioner is in custody since 26.5.2010. The applicability of Section 149 IPC shall be adjudged during the course of trial.

5.

So, without commenting on the merits of the case, bail to the satisfaction of the trial Court.

6.

The petition stands disposed of.