DASHRATH SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first application under sec. 439 of Cr.P.C. for grant of bail on behalf of the applicant, who is in custody since 23/12/2021 in connection with Crime No.383/2021, registered at Police Station - Jharda, District - Ujjain(M.P.), for the offence punishable under Ss. 25 & 27 of the Arms Act.

(2.) According to the prosecution case, the allegation against the present applicant is that during patrolling, a Pistol has been recovered from the possession of the present applicant.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in this case. Investigation is over and charge-sheet has been filed. He has no criminal past. There is no legal or admissible evidence against the present applicant. The offence is triable by Judicial Magistrate First Class. The applicant is in custody since 23/12/2021. The conclusion of trial will take sufficient time. On the aforesaid grounds, prayer is made to release the applicant on bail.