CHINTU Vs. STATE

JUDGEMENT

(1.) This application for bail has been filed by the petitioner under Sec. 439 of the Cr.P.C. in connection with FIR No. 251/2019, Police Station Kotwali, Nimbaheda, District Chittorgarh, for the offence under Sec. 3/25 of Arms Act.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor and also perused the material available on record.

(3.) Mr. Vishal Sharma, learned counsel for the petitioner submits that the offence alleged against the petitioner is Sec. 3/25 of Arms Act, 1959, which is bailable offence as held by this Court in the case of Ramvilas @ Billu v. State of Rajasthan, decided on 2/9/2009. However, as there is a contrary view also taken by this Court, the police treats the offence under Sec. 3/25 of Arms Act to be non-bailable.