AVNEESH JHINGAN,J. - (1.) The matter is taken up for hearing through video conference due to COVID-19 situation.
(2.) This is a petition under Section 438 Cr.P.C. seeking anticipatory bail in FIR No. 54 dated 26.5.2021, under Sections 307/336/506/323 IPC and Sections 25 and 27 of the Arms Act, 1959, registered at Police Station Bhikhiwind, District Tarn Taran.
(3.) The FIR was on the basis of statement made by Manpreet Singh. As per the allegations, on 25.5.2021 at about 10.30 PM, Amritpal (petitioner) standing outside house of the complainant raised a lalkara challenging the complainant to come outside and face consequences for construction of a stadium in his field. The petitioner along with Manpreet Singh, Gursewak Singh, Lakhbir Singh and five to seven unidentified persons were standing in the street. The petitioner was armed with .12 bore double barrel gun. The accused started throwing bricks at the house of the complainant. In the meanwhile, the petitioner fired a shot straight at the complainant. The family members saved themselves by hiding behind the pillars. The complainant suffered a bullet pallet injury on the knee.;