DEEPAK SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This first application under Sec. 439 of Cr.P.C. has been filed for grant of bail.

(2.) The applicant has been arrested on 16/12/2021 in connection with Crime No.338/2021 registered by Police Station Gormi Distt. Bhind for offence punishable under Ss. 25/27 of Arms Act.

(3.) It is submitted by the Counsel for the applicant that according to the prosecution case, one .315 bore country made pistol along with live cartridges was seized from the possession of the applicant. The applicant has been falsely implicated. In view of criminal antecedents, the applicant is ready and willing to abide by any stringent condition which may be imposed by this Court including that of furnishing cash surety. The applicant is in jail for the last two months. The trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with the prosecution case.