Sanjeev Sachdeva, J. - (1.)Petitioner seeks regular bail in FIR No.352/2017 under Section 307 IPC read with Sections 25/54/59 Arms Act.
(2.)The allegations in the FIR are that the complainant along with his brother and the petitioner and other friends were celebrating the release of the brother of the complainant from jail in another case.
(3.)At night when they were drinking, it is contended, that there was an altercation between the brother of the complainant as well as the petitioner. It is contended that the petitioner took out a country made pistol and threatened to shoot the brother of the petitioner. However, there was a quarrel. Subsequently, a shot was fired which hit the brother of the complainant.