- (1.) Heard learned counsel for the petitioner and learned counsel for the State.
(2.) This is an application for grant of regular bail to the petitioner for the offence under Sections 25(1B) a/26 of the Arms Act.
(3.) It is submitted by learned counsel for the petitioner that it appears from the F.I.R. itself that one countrymade pistol was recovered from the house of the petitioner and at that time petitioner was not present in his house. Petitioner had no knowledge about this case and he was likely to be out of station. Petitioner is arrested in this case on 03.08.2010 and produced in this case in which he was shown as absconder since 18.07.2009. It is further submitted that since petitioner has no knowledge about this case and therefore, he never surrendered in this case and as such, he may be enlarged on bail.;