PRAHLED SINGH SIKHLIGARH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This is the second repeat application under Section 439 of Cr.P.C., for grant of bail filed on behalf of the applicant. The applicant is in custody since 03.11.2019 in connection with crime No.414/2019 registered at Police Station Bilpank, District Ratlam for the offence punishable under sections 25 , 27 and 35 of Arms Act. His first application was dismissed as withdrawn on 16.03.2020 in Mis. Cr. Case No. 6718/2020.

(3.) As per prosecution story, four persons namely Akbar, Saleem alias Khatiya, Waseem alias Bhaiya and Sheoeb alias Suhail were intercepted at Mhow-Neemuch Highway on 30.10.2019. They were found in possession of arms and ammunition. On further investigation, it has come on record through their memo recorded u/S 27 of the Evidence Act that they have purchased the aforesaid arms and ammunition from the present applicant. The present applicant was also searched and on arrest, five country made pistols and two 12 bore pistols were recovered from his possession. Accordingly, the case has been registered against the applicant.