BHAN SINGH AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) All these bail applications involve common question of law and facts and therefore, with the consent of learned counsel for the parties, are heard and decided together.

(2.) I have heard learned counsel for the petitioners and learned Additional Advocate General appearing for the State. Perused the orders impugned and police investigation diary as also the written submission filed by learned Additional Advocate General.

(3.) The allegation against the petitioners is that they were not the resident of District Sri Ganganagar but belonging to some other districts and from other districts they had a licence of Muzzle loading gun said to have been issued by the concerned Tehsildar, on the basis of which, by concealing their permanent address, showing the address of district Sri Ganganagar, applied for the conversion of bore on their licence before the Additional District Magistrate, Sri Ganganagar and the Additional District Magistrate, Sri Ganganagar converted the bore under the provisions of Arms Act by converting the bore to Revolver, pistol etc. On the basis of such licence after having been converted, the petitioners purchased the arms and therefore, they have committed the offence punishable under the Arms Act as also forgoing of the document i.e. by concealing their correct address.