Rajan Gupta, J. - (1.) THIS is a petition filed under Section 438 of the Code of Criminal Procedure seeking pre -arrest bail in a case registered against the Petitioner vide FIR No. 131 dated 28.06.2010 under Sections 307/34 IPC read with Sections 25/54/59 at Police Station Sadar, District Ludhiana.
(2.) LEARNED Counsel for the Petitioner contends that there was some property dispute in which Jasbir Kaur was involved. According to him, the Petitioner has been falsely implicated in the case and he is no way connected with Jasbir Kaur. Learned State Counsel has opposed the prayer for bail. He submits that in the alleged occurrence two shots were fired; one by Jasbir Kaur and another by Petitioner. The shot fired by Petitioner hit the right thigh of Parminder Singh. He submits that custodial interrogation of the Petitioner is required.
(3.) I have heard learned Counsel for the parties.;