BHURA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The prayer made in this bail application filed under Sec. 439 of the Code of Criminal Procedure (for short "the Code") is for grant of bail in connection with crime registered pursuant to First Information Report No.153/2023 of Police Station Suratgarh, District Sri Ganganagar in respect of offence(s) punishable under Sec. (s) 3/25 and 5/25 of the Arms Act.

(2.) Learned counsel for the petitioner contends that he has been falsely implicated; that the offences registered under IPC are triable by the Magistrate. He, therefore, prays that the petitioner may be enlarged on bail.

(3.) Per contra, learned Public Prosecutor has opposed the bail application and submitted that in the facts of the present case, it is expedient that accused be kept in the custody.