PAWAN KUMAR YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner is an accused for the offences punishable under Sections 399/402 of the Indian Penal Code and under Sections 25(1-B)a/26(2)/35 of the Arms Act.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated in the present case and has not committed any offence as alleged in the F.I.R. There is alleged recovery of one loaded country made pistol from the possession of the petitioner. In fact, there is no such recovery from his possession and the police has planted the same to falsely implicate him in the present case. The petitioner was not making any preparation to commit dacoity as has been alleged. The petitioner is in judicial custody since 11.06.2019 and as such, he may be given the privilege of regular bail.