LALU KUMAR YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned APP for the State.

(2.) The petitioner seeks bail in connection with Bihariganj PS Case No. 294 of 2019 dated 01.09.2019 instituted under Sections 25(1-B)(a)/26/35 of the Arms Act.

(3.) The allegation against the petitioner is that from the petitioner one countrymade pistol and three live cartridges were recovered.