VIJAY KUMAR @ TITU Vs. STATE OF HARYANA

JUDGEMENT

(1.) F.I.R. No.279 dated 6.11.1999 has been registered at Police Station City, Narmaul, under Sections 4 and 5 of Explosive Substances Act and Section 188 I.P.C. wherein it has been alleged that the petitioners - herein have stored in their house and other houses in the area of Narnaul, fire crackers in sufficient quantity, and are selling the same in retail to the shopkeepers, which is dangerous to life and property of the residents of the area. It has also been alleged that the petitioners have licence for the sale of the fire crackers in the I.T.J Ground but the godown is in the closed Toffee factory, which is in a residential area.

(2.) According to the state, on the basis of this information a raiding party was formed and the premises were raided, and though the petitioners managed to escape. Crackers of small and big sizes weighing 8 quintals 96 Kg. were found, which were seized.

(3.) The petitioners application for bail was dismissed by the learned Sessions Judge, Narnaul. Therefore, the petitioners have approached this Court under Section 438 Cr.P.C. for bail in anticipation of arrest.