ABDUL HASAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case Diary is perused. Learned counsel for the rival parties are heard. The applicant has filed this 1st bail application u/S 439, Cr.P.C. for grant of bail. The applicant has been arrested by Police Station Gwalior, District Gwalior in connection with Crime No.40/2015 registered in relation to the offences punishable u/Ss. 399, 400, 402 of IPC, Sec 25/27 of Arms Act and Sec 11/13 of M.P.D.V.P.K. Act .

(2.) Learned Public Prosecutor for the State opposed the application and prayed for its rejection by contending that on the basis of the allegations and the material available on record, no case for grant of bail is made out.

(3.) The applicant is in custody since 22.01.2015. Investigation is over where allegation of assembling and preparing for dacoity has been made against the applicant. An illicit fire -arm has been recovered from the applicant.