MD. SAHIL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Apprehending his arrest, the petitioner has moved this Court for grant of privileges of anticipatory bail in connection with Bankmore (Bhuli) P.S. Case No.119 of 2023 registered under Sec. 25 (1-B) (a), 26, 35 of the Arms Act.

(3.) Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner attempted to murder Anwar Khan @ Chaina Dablu by firing upon him and in this connection, Bankmore (Bhuli O.P.) Case No.116 of 2023 was registered for the offence punishable under Ss. 307, 120B/34 of the Indian Penal Code and Sec. 27 of the Arms Act. It is submitted that the allegation against the petitioner is false. It is next submitted that on the basis of confessional statement of the accused of the said case namely Faizan Ansari, one six round revolver and live cartridges along with fire cartridge were recovered and seized. It is next submitted that the petitioner has been implicated in this case only on the basis of confessional statement of co-accused persons. It is also submitted that nothing has been recovered from the possession of the petitioner. Hence, it is submitted that the petitioner be given the privilege of anticipatory bail.