Punjab-Haryana High Court
Hardeep Singh @ Kala vs State Of Punjab And Others on 19 August, 2020
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CRM-M-19922-2020(O&M)
Date of Decision: 19.8.2020
Hardeep Singh @ Kala --Petitioner
Versus
State of Punjab & others --Respondents
CORAM:- HON'BLE MR.JUSTICE TEJINDER SINGH DHINDSA.
Present:- Mr. B.S. Bairagi, Advocate for the petitioner.
Mr. A.S. Sandhu, Addl. A.G., Punjab.
***
TEJINDER SINGH DHINDSA.J (Oral) Matter has been taken up through video conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.
Petitioner seeks concession of pre-arrest bail in case FIR No.0001 dated 19.1.2020 under sections 307, 148, 149 I.P.C and Sections 25, 27 of Arms Act, registered at Police Station, Sadar Raikot, District Ludhiana Rural.
Having heard counsel for the petitioner at length, this Court is of the considered view that the prayer in the petition does not merit acceptance.
FIR came to be registered on the statement of one Gurvinder Singh in relation to an occurrence that took place on 18.1.2020.
Apparently, a scuffle took place at a Marriage Palace between the complainant party and the accused party including the present petitioner. Thereafter the accused party accosted the complainant party and the precise allegations are that the present petitioner fired a pistol shot towards 1 of 2 ::: Downloaded on - 06-09-2020 01:13:36 ::: CRM-M-19922-2020(O&M) -2- Gurvinder Singh with an intent to kill and which missed the target. The other co-accused who were stated to be armed with baseball bats and hockeys assaulted the complainant and who has suffered injuries on the vital parts of the body.
There are specific allegations against the present petitioner of having resorted to firing. The weapon is yet to be recovered. That apart, learned State counsel upon instructions from ASI Jaswinder Singh informs the Court that even the Swift car that had been used in the occurrence, belongs to the petitioner and which is also to be recovered.
Furthermore, petitioner does not possess clean antecedents and is involved in a number of other FIRs including FIR No.68 of 2018 under section 174-A I.P.C registered at Police Station, Badni Kalan, FIR No.07 of 2017 under Section 302 I.P.C registered at Police Station Badni Kalan and FIR No.132 of 2018 under Section 22 of N.D.P.S Act registered at Police Station Badni Kalan.
In view of the above, the prayer for grant of concession of pre- arrest bail is declined.
Petition, accordingly, is dismissed.
(TEJINDER SINGH DHINDSA)
JUDGE
19.8.2020
lucky Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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