RAM KUMAR SWAMI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present anticipatory bail application under section 438 of Cr.P.C., 1973 has been filed in connection with C.R. No. 31/2016 Police Station Banar, District-Jodhpur for the offence under Sections 19, 20, 25 and 30 of the Arms Act registered against petitioner.

(2.) Brief facts of the case are that on 20.02.2016, the SHO Police Station Banar, District-Jodhpur received an information that Banshi Lal has brought one pistol or revolver and obtained forged license of another State, which are lying at his house. After informing him about the said information, he was asked about the weapon then he produced one photo copy of Arms License bearing the seal of the Deputy Commissioner, District Deemapur, Nagaland, wherein the date of issuance of license is mentioned as 08.06.2011 and date of expiry is 31.12.2016.

(3.) Thereafter, said Banshi Lal produced one black colour pistol along with 50 cartridges stating that he had purchased the said weapon and cartridges from Sikar. On asking him about license, he did not give any satisfactory reply and nor gave any information regarding obtaining license and purcahse of arms at the concerned Police Station and thus, have violation the conditions etc.