AJAY RAJPURT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through Video Conferencing. Case diary is available with the learned Panel Lawyer.

(2.) This is first application filed under Section 439 of Cr.P.C., for grant of bail to the applicant, as he has been arrested in connection with Crime No.696/2020, registered at Police Station Civil Line, District Chhatarpur, for commission of offence punishable under Sections 25/27 of the Arms Act.

(3.) Allegation of the prosecution is that on 30.11.2020 at about 5:30 pm on the information of informer, the applicant was intercepted near Panchwati Dhaba and on search a country made katta with one live cartridge was seized, which was kept near his waist. On that basis, aforesaid offences were registered against the applicant and he was taken into custody.