SAJID KHAN ALIAS GOLU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicant has filed this application under Section 439 of the Cr.P.C. for grant of regular bail, as he is in custody in connection with: Grime No. 189/2009 (Criminal Case No.763/2009 pending before the Judicial Magistrate First Class, Ranker), registered at Police Station Ranker, for the offence punishable under Sections 394 of the I.P.C., 25 and 27 of the Arms Act.

(2.) I have heard learned counsel for the parties and perused the case diary.

(3.) This is the first bail application filed on behalf of the applicant for grant of regular bail. No other application of this nature is pending before this Court or before the Court below. The application is supported by the affidavit of Yasmin, mother of the applicant.