Feeling aggrieved and dissatisfied with the impugned judgment and order dated 18.03.2021 passed by the High Court of Punjab & Haryana at Chandigarh in CRM-M No. 11809 of 2021, by which the ... High Court has released respondent no.1 herein – original accused on bail in connection with FIR No. 245 dated 21.09.2020 at Police Station Sadar Jalandhar, District Jalandhar under Sections 302, 120-B, 34, 201 IPC and Section 25 of Arms Act, 1959, the original informant – son of the deceased has preferred the present appeal.