KALURAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned pubic prosecutor for State and also perused the material on record.

(2.) Learned counsel for the petitioner submits that the case of the prosecution is that the petitioner was carrying with him fire arm without license. He further submits that the offence alleged is punishable imprisonment of three years. He has submitted that the petitioner is a government servant working in Public Health and Engineering Development and therefore there is no question of the petitioner misusing the fire arm or absconding after the grant of concession of bail.

(3.) Taking into consideration the facts and circumstances as well as the fact that the aforesaid submissions made by the counsels, I deem it just and proper to enlarge the accused petitioner on bail under Section 439 Cr.P.C.