VIJAY CHANDRAWANSHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) This is the first application under Sec. 439 of Cr.P.C for grant of bail. The applicant Vijay Chandrawanshi was arrested on 10/04/2022 in connection with Crime No.249/2022 registered at Police Station Amarwara, Distt. Chhindwara (M.P.) for the offence punishable under Sec. 25/27 of Arms Act.

(3.) As per the prosecution case, on 10/04/2022, on the information of informant that the applicant Vijay Chandrawanshi has illegally kept one country made pistol, Abhishek Pyasi, Sub-Inspector alongwith police force went to the spot and arrested him. On interrogation, he informed the police that co-accused Arjun Dehariya gave him one country made pistol and one live cartridge. On that Police arrested co-accused Arjun Dehariya, he informed the police that co-accused Vishal Banwari gave that pistol and live cartridge to him and he sold that pistol to co-accused Akash Chandrawanshi son of Pannalal Chandrawanshi. On that Police arrested co-accused Akash son of Daresh Chandrawanshi & co-accused Akash son of Pannalal Chandrawanshi and seized one country made pistol from the possession of co-accused Akash son of Daresh Chandrawanshi at his instance and also seized one live cartridge from the possession of co-accused Akash son of Pannalal Chandrawanshi.