SOHAN SINGH Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The petitioner is seeking bail in anticipation of arrest in FIR No. 149/2021 registered with Police Station Kanachak, Jammu for commission of offences under Sec. 307/341/323/120-B IPC and 4/25 of Arms Act. It is submitted that the petitioner was not present at all, at the time, when the alleged occurrence took place and further in the FIR there is no allegation that the petitioner was armed with any weapon within the meaning of Sec. 4 of Arms Act. It is further stated that the other accused has been granted bail by the Magisterial Court.

(2.) Notice.

(3.) List on 30/12/2021.