TAKDIR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is Second bail application under Sec. 439 of Cr.P.C for grant of regular bail in connection with crime No.1161/2023 dated : not mentioned, registered at P.S. - Manwar District - Dhar(M.P) for offences punishable under Ss. 25, 27 of Arms Act. The earlier bail application was dismissed as withdrawn.

(2.) As per prosecution case, it is alleged that from the possession of the applicant 12 country made pistols alongwith other articles used for manufacturing of pistols, were seized.

(3.) Counsel for the applicant submits that the applicant is in jail since 17/10/2023. The investigation has been completed, the charge-sheet has been filed, no further custodial interrogation is required.