(1.) Accused in Crime No.87/2023 registered by the Rampura Police Station, Chitradurga District for the offence punishable under Sec. 5 of Explosive Substances Act, 1908 is before this Court seeking regular bail.
(2.) Heard the learned counsel for the petitioner and learned High Court Government Pleader for respondent - State.
(3.) On the basis of complaint lodged by Sri Malathesh Head Constable of Rampura Police Station dtd. 29/6/2023, the SHO of Rampura Police Station had registered FIR in Crime No.87/2023 against the petitioner herein for the aforesaid offence. In the complaint it is stated that, the petitioner who is a resident of Koramarahatti, Devasamudra Village, after consuming alcohol was abusing people of the village and also caused nuisance to them. After receiving said information, the complainant went to the village and he was informed by the public that the petitioner had stored explosive substances in his house for the purpose of using them to hunt wild boar. The complainant therefore went to the house of the petitioner and found certain explosive substances which was stored by the petitioner in his house in a plastic bag. It is in this background, he had lodged a complaint which had resulted in registering FIR in Crime No.87/2023. During the course of investigation, the petitioner was arrested on 1/7/2023. The bail application under Sec. 439 of Cr.P.C, filed by the petitioner before I Addl. District & Sessions Judge, Chitradurga in Crl.Misc.No.906/2023 was dismissed on 25/7/2023. It is under these circumstances, the petitioner is before this court.