MUMTAZ Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The present application is filed under Sec. 439 of Code of Criminal Procedure, 1973 ("Cr.P.C."), seeking regular bail in FIR No. 471/2022, filed under Sec. 25 of the Arms Act, 1959, registered at Police Station Sabzi Mandi.

(2.) It is alleged that on a specific input that the accused persons call people from all over Delhi and other States for the purpose of gambling, on 28/8/2022, a raid was conducted on the ground floor of House No. 32/6, Ground Floor, Sita Saran Colony, Sabzi Mandi in which 48 persons were apprehended and the FIR under Ss. 3/4/5/9/55 of the Delhi Public Gambling Act, 1955, was registered at PS Sabzi Mandi.

(3.) It is claimed that during the search, various weapons were recovered.