CHETAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner seeks concession of regular bail in a case registered at the instance of Inspector Gajender Kumar alleging that pursuant to secret information rented premises were raided where three persons along with petitioner were found indulging in manufacturing of illegal arms.

(2.) So far as the petitioner is concerned, he was found working on a drill machine preparing handle (butt) of .315 bore firearm. Five weapons in working condition were recovered from the said premises.

(3.) Counsel for the petitioner has submitted that the petitioner has been in custody w.e.f.10.6.2013. The petitioner is not owner or tenant of the premises from where the recoveries have been effected. It has been submitted that the petitioner is running his business under the name and Style of M/s Laxmi Tools and Engineering.