COURT ON ITS OWN MOTION Vs. STATE

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) In a bail matter of the year 2021, being Bail Application No. 2000/2021, arising out of FIR No. 489/2021 under Ss. 25/54/59 of the Arms Act, registered at P.S. Vasant Kunj (South), named State v. Karim, the ld. Additional Sessions Judge, on 4/10/2021 had passed the following order:

(3.) Pursuant to the above extracted order, the following questions have been referred to this Court for consideration under Sec. 395(2) of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.):