RAMVEER Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed by the applicant under Sec. 439 of the Cr.P.C. for grant of bail relating to FIR No. 80 of 2024 registered at Police Station - Bijoli, District Gwalior (M.P.) for the offence under Ss. 25, 27 of the Arms Act.

(2.) Allegation against the present applicant - accused is that he was found in possession of one 315 bore katta and one live cartridge without having any valid license.

(3.) Learned counsel for the applicant argued that the applicant is innocent and has been falsely implicated. It is further argued that applicant is in custody since 23/4/2024. Since recovery has already been done, therefore, there is no requirement of further custodial interrogation of the applicant. Further submission is that case is triable by the Court of JMFC and trial is likely to take long time to conclude. Applicant is permanent resident of District Gwalior (M.P.) and there is no possibility of his absconsion or tampering with the prosecution evidence. Hence, prayed for grant of bail to the applicant.