RAVINDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed under Sec. 439 of Cr.P.C. for grant of bail to the applicant/accused, relating to FIR/Crime No.278/2023 dated (not mentioned) registered at Police Station Bagh, District Dhar (M.P.) for commission of offence punishable under Ss. 25 and 27 of the Arms Act.

(2.) Prosecution story in brief is that on 8/6/2023, applicant was found in possession of country made Katta of 12 bore and a live cartridge. Police had seized the aforesaid Katta and cartridge from the possession of present applicant and crime has been registered against him.

(3.) Learned counsel for the applicant/accused submits that the applicant has not committed the offence and he has falsely been implicated in the case. The offence is exclusively triable by Judicial Magistrate First Class. Applicant is in custody since 8/6/2023. After completion of investigation, charge-sheet has been filed. Trial will take considerable long time for its disposal, therefore, it is prayed that the applicant be released on bail.