SUNIL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This is first application filed under Sec. 439 of Cr.P.C for grant of bail to the applicant as he has been arrested on 8/6/2023 (wrongly typed as 29/5/2023 in the memo of application) in connection with Crime No.133/2023 registered at Police Station Seondha, District Datia for the offence punishable under Ss. 25(1-A), 25(1)(A,A), 27 of the Arms Act.

(3.) Prosecution story, in brief is that on 29/5/2023 co-accused Manish Jatav was found having 0.315 bore country made pistol along with one live cartridge. During investigation it was revealed that co-accused Manish Jatav purchased the aforesaid weapon along with live cartridge from the applicant and his father co-accused Maan Singh.