CHUMMA @ SAURABH Vs. STATE OF M.P.

JUDGEMENT

(1.) This first application under Section 439 of Cr.P.C. has been filed for grant of bail.

(2.) The applicant has been arrested on 20.7.2020 in connection with Crime No.458/2020 registered at Police Station Bahodapur, District Gwalior for offence under Section 25 (1-b) of the Arms Act .

(3.) It is submitted by the counsel for the applicant that the police has wrongly shown the seizure of one 315 bore country made pistol and a live cartridge from the possession of the applicant. The applicant is an innocent person and the trial is likely to take sufficiently long time. However, fairly conceded that apart from the present case, four more criminal cases have been registered against the applicant. It is submitted that the applicant would not indulge in any offence in future. In order to show his bonafides, the applicant is ready to furnish the cash surety which may be liable to be forfeited in case of any default in appearance before the Trial Court or registration of any other case.