VINEET DENIAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This is the first application under Section 439 of the Cr.P.C. filed on behalf of the applicant, who is in custody since 16.03.2020 in connection with Crime No.249/2020 registered at Police Station Stationganj, District Narsinghpur (M.P.) for the offence punishable under Sections 25 of the Arms Act.

(3.) The allegation against the present applicant is that on the date of incident he was found in possession of 17 inches long Iron Baka.