MUNNA HUSSAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application under Sec. 439 Cr.P.C. has been filed on behalf of the petitioner for the alleged offence punishable under Sec. 4/25 of the Arms Act in connection with FIR No.322/2021 registered at Police Station Bhupalpura, District Udaipur.

(2.) The offences alleged in the present matter against the accused petitioner is that he was in possession of a sharp weapon at a public place and was threatening the people that someone would be killed by him. The charge-sheet has been filed against the petitioner under Sec. 4/25 of the Arms Act and trial has also commenced. During the trial, the bail application moved by the accused petitioner was rejected by the trial Court below and therefore, the present bail application has been moved before this Court.

(3.) Heard counsel for the petitioner and Public Prosecutor.