B. BASAVARAJA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused has approached this Court under Sec. 439 of the Code of Criminal Procedure seeking grant of regular bail in Crime No.31/2023 registered for the offence punishable under Sec. 3, 25(1)(A) of the Arms Act by the Gudekote Police Station.

(2.) It was alleged that on 19/3/2023 at about 11.45 a.m., the petitioner was going on a motorcycle along with a single barrel gun without any licence and on enquiry, he stated that he purchased it from a lorry driver for a sum of Rs.3,000.00 and he had no licence for the same. On examination of bag, which contained the said single barrel gun, it was found that ammunition of about 150 grams was also found and therefore, the accused was apprehended by the CPI, Kudligi Circle and was brought to the police station at Gudekote. Along with a complaint, the accused was handed over to the PSI of the said police station.

(3.) Learned counsel for the petitioner submits that the accused is the only bread earner in his family and his wife is suffering low blood-pressure and some other ailments and therefore, his presence is very much essential and as such prayed for grant of bail.