MAKHAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioner has been arrested in FIR No. 88/2009 of Police Station Hanumangarh Town, District Hanumangarh for the offence punishable under Sec. 3/25 of Arms Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that due to unavoidable circumstances the petitioner could not attend the hearing before the trial court. It is submitted that the petitioner will attend all the hearings before the trial court regularly in future.