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Judgment
9 paragraphs · 239 wordsAlok Singh, J.—This is a petition seeking regular bail in case F.I.R. No. 77 dated 19.08.2009, under Sections 302/120B/148/149/34 of the Indian Penal Code and Section 25/27/54 of the Arms Act, registered at Police Station Cantt. Ferozepur.
Statement of Vishal-complainant had already been recorded and now, trial is fixed for further evidence for 21.03.2011. Learned Counsel for the Petitioner states that from the statement of Vishal-complainant, case against the Petitioner is not proved.
Learned Deputy Advocate General, Punjab, on the instructions of ASI Naveen Kumar, has stated that prior to the incident in question, Petitioner was involved in the following criminal cases:
1 FIR No. 87 dated 29.05.2007, under Sections 452, 323, 148, 149 IPC, Police Station City Ferozepur;
2 FIR No. 364 dated 23.09.2007, under Sections 307/324/506/148/149 IPC, Police Station Faridkot;
3 FIR No. 75 dated 19.05.2008, under Sections 307/436/452/148/149 IPC, Section 25/27 of the Arms Act, and Section 3 SC&ST Act, Police Station City Ferozepur, and after registration of the present, another case FIR No. 208 dated 23.09.2009, under Sections 307/452/326/324 IPC and Section 25/27 of the Arms Act, Police Station Sadar Ferozepur, was also registered against the Petitioner
Petitioner seems to be habitual offender. It seems that after coming out from Jail on bail, he may indulge in criminal activities.
Considering totality of the facts and circumstances of the case, I am not inclined to enlarge the Petitioner on bail.
Dismissed.