AMAR DUTT, J. - (1.) F .I.R. No. 44 dated 16.6.2000 was registered against petitioner-Tarlok Singh, when the S.H.O. Police Station Khemkaran lodged a report to the effect that he along with ASI Barjinder Singh, LC Surinder Singh and Constable Shaib Singh was present at the Bus Stand Khemkaran when from the side of Bhikhiwind Tarlok Singh along with 15 to 16 persons armed with dangs came there and when they were asked to stop by the police officials, Tarlok Singh took out a pistol from his holster and with an intention to kill fired two shots on the police party and after throwing the pistol there ran away from the spot. The pistol was taken into possession along with two empty cartridges and four live cartridges. The S.H.O. had prepared and sent a report under Sections 307, 148, 149, IPC and Sections 25, 54 and 59 of the Arms Act for being registered in Police Station Khemkaran.
(2.) ANTICIPATORY bail is being sought by Tarlok Singh on the ground that being an elected Chairman of the Block Samiti, Valtoha, he has been opposing Surinder Singh Kairon, who has been responsible for getting him involved in the following six cases :- 1) F.I.R. No. 68/5.9.1999 registered under Sections 323, 325, 506 and 34, IPC (Section 307 added later on). 2) F.I.R. No. 10 of 2000 registered on 17.1.2000 under Sections 324, 342, 506 and 34, IPC. 3) Another F.I.R. under Section 307 already registered against the petitioner and his son in which the petitioner was granted bail by the learned lower Court. 4) F.I.R. No. 14/24.1.2000 under Sections 61-1-14 of the Excise Act registered at P.S. Khemkaran. 5) F.I.R. No. 68/23.4.2000 under Sections 379, 327, 324, 427, 326, 34, 148 and 149, IPC registered at P.S. Bhikhiwind. 6) F.I.R. No. 46/52000 under Sections 452, 353, 332, 506, 186, 148, 149, IPC and 25, 54, 59 of the Arms Act and 132 of Representation of People Act, 1951 registered at Police Station Khemkaran. He further states that as the present case has been registered because the police was not able to arrest him in the aforesaid cases and as no recovery is to be effected from him, therefore, he should be granted anticipatory bail.
(3.) THE prayer was contested on the ground that the petitioner has a criminal background and apart from the above, the following cases have been listed :- a) Case F.I.R. No. 10 dated 12.1.1970 under Sections 307, 326, 34, IPC. (Converted into 302 IPC PS Valtoha) and the petitioner was sentenced to life imprisonment on 13.7.1971. b) Case F.I.R. No. 337 dated 24.9.1983 under Sections 25, 54, 59 of the Arms Act, Police Station B Division, Amritsar. c) Case F.I.R. No. 94 dated 19.5.1984 under Sections 411, 414, IPC, P.S. Khemkaran. d) Case F.I.R. No. 48 dated 29.2.1985 under Sections 25, 54 and 59 Arms Act, P.S. Khemkaran. e) Case F.I.R. No. 333 dated 24.9.1993 under Sections 307, 382, 353, 186, IPC P.S. B Division, Amritsar. f) Case F.I.R. No. 48 dated 20.6.1994 under Sections 336, 353, 148, 149 IPC, P.S. Patti. g) Complaint case 9/94 under Sections 420, 467, 465, IPC, P.S. Khemkaran. h) Case F.I.R. No. 7 dated 12.2.1995 under Sections 332, 353, 506, 34, IPC, P.S. Khemkaran. i) Case F.I.R. No. 30 dated 4.7.1995 under Sections 342, 506, 148, 149, IPC, P.S. Khemkaran. j) Case F.I.R. No. 50 dated 1.12.1995 under Sections 379, 471, 411, 420, 467, 468 IPC, P.S. Khemkaran. k) Case F.I.R. No. 8 dated 31.1.1997 under Sections 336, IPC, 25/54/59 Arms Act, P.S. Khemkaran. l) Case F.I.R. No. 44 dated 16.6.2000 under Sections 307, 148, 149, IPC, 25, 54, 59 Arms Act, P.S. Khemkaran.;