OM PRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail petition filed under section 439 of Cr. P. C. by shri Suresh Sahni Advocate on behalf of the applicant Om Prakash pertaining to FIR no. 273/2009 of Police Station Mahaveer Nagar district Kota in the offence under section 3/25 of the Arms Act.

(2.) HEARD the learned counsel for the petitioner as also the learned Public Prosecutor for the State and perused the relevant material available on record.

(3.) THE petitioner is alleged to have been found in possession of a Desi pistol on 16. 07. 2009 without obtaining licence from the competent authority. The learned counsel for the petitioner has canvassed that as per the provisions of section 37 of the Arms Act, the offence is bailable. The learned Additional sessions Judge No. 1, Kota, has dismissed the bail petition on the ground that the petitioner was involved in as many as four other criminal cases, thus, he was a habitual offender but in the instant case, the provisions of section 437 or 439 of Cr. P. C. are not attracted. On the contrary, the petitioner was required to be dealt with u/s 436 Cr. P. C. , and as such the petitioner deserves to be released on bail.