MOHD ARIF Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicant has preferred this first bail application under Section 439 of CrPC, as he is arrested in connection with Crime No.478/2020, registered at Police Station City Kotwali, Raigarh (CG), for the offence punishable under Sections 25 and 27 of the Arms Act.

(3.) Applicant was found to be in illicit possession of one country made revolver; one 12 bore single barrel gun; five live rounds of 315 mm cartridge; four 315 mm empty cartridge; two SLR live cartridge; five 12 bore live cartridge; one 12 bore empty cartridge; and eight iron balls (chharra).