SALMAN ALI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This application has been filed U/s.439 Cr.P.C . on behalf of applicant Salman Ali in connection with Crime No. 20/2020 of P.S. STF, Bhopal for offences U/ss. 420, 406, 108, 471 and 34 of I.P.C and under Sections 27 , 30 , 5 and 12 of the Arms Act.

(2.) The applicant is in judicial custody since 06-02-2020 in this case. The case against him is that he was the driver of a bus shuttling between Jaipur to Bhopal. On an inspection of the bus by a member of STF Bhopal, the applicant was found with a packet, which when opened, had 540 live cartridges and so he has been booked as hereinabove under the relevant provisions of Arms Act . The statement to the police was that he was handed this packet of live cartridges at Jaipur to be handed over to another person at Bhopal. The person at Jaipur who had delivered the consignment to be delivered at Bhopal is presently absconding and is not been arrested as of yet.

(3.) Learned counsel for the State submits that the only ground for opposing the bail application is large number of live cartridges that have been seized from the applicant and that the co-accused is yet to be arrested. However, it is not disputed that charge-sheet has been filed.