N.V.RAMANA,J. - (1.) Leave granted.
(2.) This case arises out of an order dated 19.01.2017, passed by the High Court of Punjab and Haryana, at Chandigarh, in CRM-M-36539/2016, wherein the High Court has granted regular bail to the respondent no.1 in FIR 205/2015, dated 05.11.2015, filed under Sections 302 , 307 , 324 , 148 and 149 of Indian Penal Code of 1860 [hereinafter ' IPC ' for brevity] and Sections 25 , 27 , 54 & 59 of the Arms Act, 1959.
(3.) The facts as alleged in the FIR portray that, on 05.11.2015 at about 5 to 5.15p.m., when complainant's brother (Harbilas) and one Shingar Chand, were present near the crime scene, Resham Chand Kaler (respondent no. 1 " "an NRI) accompanied by Kulbir Singh and various other persons, arrived there and started quarrelling with Harbilas and Shingar Chand. In this incident Kulbir Singh is alleged to have fired a shot from his revolver at Shingar Chand. Further, it is alleged that, complainant as well his family members sustained various injuries inflicted by armed cohorts accompanying Resham Chand Kaler (respondent no. 1 herein).;