ROHIT KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 of Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No. 110/2022 registered at Police Station Suratgarh City, District Sriganganagar for the offence under Sec. 3/25 of Arms Act.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the petitioner submits that offence alleged against the petitioner under Sec. 3/25 of the Arms Act, 1959 is punishable with imprisonment for seven years. The petitioner is not a previously convict. He further submits that the petitioner is behind the bar since 8/3/2022. The investigation has been completed and the trial of the case may take sufficient long time to complete. On the above grounds, learned counsel for the petitioner prays that the petitioner may be enlarged on bail.