MOHAMMAD AHMAD QURAISHI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since an identical issue and common question of law involve in both the aforesaid bail petitions, they are heard analogously and are being disposed of by this common order.

(2.) The applicants have preferred the first bail applications under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail as they are arrested on 21/12/2022 in connection with Crime No 190 of 2022 registered at Police Station Chhura, District Gariyaband (CG) for the offence punishable under Sec. 25 of the Arms Act and Sec. 34 of the IPC.

(3.) The case of the prosecution, in brief, is that a secrete information was received from the informant by the Police of Police Station Chhura, District Gariyaband alleging that two persons coming from Piperhaththa carrying Deshi Katta (country-made pistol) on a motor cycle (Pulsar) bearing registration No. CG-04 NB 1619 and on such information being received the Police party stopped the said vehicle and searched the applicants. On search the applicants were found in illegal possession of one Deshi Katta (country made pistol) for which they have not given any justifiable reason and thereby the aforesaid offence has been committed.