SAKLAIN KURAISHI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned counsel for the State.

(2.) The applicant who is in custody since 22/5/2022 has approached this Court for grant of regular bail in connection with Sadar P.S. Case No.188 of 2022, registered for the offence under Ss. 25(1-A), 26 and 35 of the Arms Act.

(3.) It appears that the applicant has been apprehended with country made revolver and two live cartridges.