UMASHANKAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Criminal Misc. Bail Application has been brought under'Section 439'of Cr.P.C., seeking regular bail in connection with F.I.R. No. 12/2021 registered at Police Station Karauli Sadar, District Karauli for offence under'Section 3/25'of the Arms Act.

(2.) Heard learned counsel for the accused petitioner through video conference and perused the record.

(3.) It has been submitted on behalf of the petitioner that petitioner has been falsely implicated in the case. Offence is under'Section 3/25'of the Arms Act which is triable by the Magistrate Court. Petitioner is in judicial custody since 05.01.2021. Charge- sheet has been filed. Conclusion of the trial will consume considerable time. Hence, the petitioner be released on bail.