Gautam Kumar Choudhary, J
Petitioner above-named who is in custody since 24.02.2023 has moved this Court for grant of regular bail in connection with Mirzachauki P.S. Case No.16 of 2023 registered under Sections 25(1-a)/ 25(1-b)/ 26(2)/ 29/ 35 of the Arms Act.
Heard the parties.
It is submitted by learned counsel for the petitioner that offence under the Arms Act will not be made out as no arms or ammunition was seized from the petitioner and he is not named in the FIR.
It is further submitted that he is earning his livelihood by doing farming and labour work.
Learned APP for the State has vehemently opposed the prayer. Considering the submissions of learned counsel and the fact as discussed above, the bail application is allowed. Accordingly, the petitioner named above shall be released on bail on furnishing bail bond of Rs.25,000/-(Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned Court below subject to the condition that one of the bailor(s) must be close relatives of the petitioner and that he shall not commit an offence, similar to the offence of which he is accused in the present case.
