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Judgment
The accused/applicant seeks anticipatory bail in case FIR No. 556/2025 of PS Keshavpuram for offence under Section 25/54/59 Arms Act.
Broadly speaking, the prosecution case is that as a matter of chance recovery, a country made pistol was recovered from one Amit Kumar, who on being interrogated, alleged that he had purchased the said weapon from the present accused/applicant. It is on the basis of that confessional statement of Amit Kumar while he was in custody, that the accused/applicant has been booked.
Learned counsel for accused/applicant submits that there is no admissible evidence against him and he is being falsely implicated in this case.
Learned APP for State assisted by IO/SI Mukul opposes the bail application. Learned APP for State in all fairness admits that apart from statement of Amit Kumar, there is no other incriminating evidence against the accused/applicant. However, it is submitted by learned APP for State that the investigation revealed money transaction of Rs.30,00,000/- between Amit Kumar and the accused/applicant. It is also submitted by learned APP for State that against the accused/applicant, proceedings under Section 82/83 CrPC have been initiated.
Considering the above circumstances, especially the material cited by prosecution side against the accused/applicant, I find no reason to deprive the accused/applicant liberty.
The application is allowed and it is directed that in the event of his arrest, the accused/applicant shall be released on bail, subject to his furnishing a personal bond in the sum of Rs. 10,000/- with one surety in the like amount to the satisfaction of the IO/SHO concerned. It is further directed that the accused/applicant shall without failure join investigation as and when directed by the IO in writing. Pending applications also stand disposed of.