S.S. Saron, J. - (1.) HEARD learned Counsel for the parties.
(2.) THE Petitioner seeks regular bail in a case registered against him on 23.9.2010 for the offences under Sections 307, 452, 506, 427, 148 and 149 IPC; besides, Section 25 of the Arms Act. The FIR in the case has been registered on the statement of Sikander Singh. The allegations against the Petitioner in the FIR are that on 22.9.2010 at about 9.30/10.00 p.m. at night the Petitioner along with others came armed with a pistol which he pointed towards the complainant with an intention to kill him. Rinku co -accused of the Petitioner stated that what was he waiting for and he should shoot. The complainant then moved the pistol upward and it fired in the meantime. In case the complainant did not move the pistol, the fire shot would have killed him. It is, however, not in dispute that no injury has been caused to any person in the incident that occurred on 22.9.2010. The Petitioner is in custody since 25.9.2010. The charge -report (challan) in the case has been filed. The trial is likely to take time. The prosecution is to establish and prove its case by leading evidence.
(3.) IN the facts and circumstances, the Petitioner on his furnishing personal bond and surety to the satisfaction of the learned Chief Judicial Magistrate, Barnala shall be admitted to bail.;