RAJKUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Ashwani Tripathi, learned counsel for the applicant and Sri B.P. Singh, learned AGA for the State.

(2.) The instant bail application has been filed seeking release of the applicant on bail in Case Crime No. 128 of 2025, under Ss. 5/25(8), 3/25 of Arms Act and Sec. 111(3) B.N.S., Police Station Lohiyanagar, District Meerut during pendency of the trial.

(3.) Learned counsel for the applicant submits, however, applicant is named in the FIR but admittedly he was not arrested at spot and co-accused Muiz was arrested at spot and from his possession number of tools were recovered which allegedly used in manufacturing of illegal weapons. He further submits, applicant has been made accused in the present matter on the basis of statement of co-accused Muiz.