- (1.) Heard learned counsel for the petitioner and learned A.P.P. for the State.
(2.) The petitioner has been made accused for the offence registered under Sections 25(1-b)A/26 of the Arms Act in connection with Garhwa P.S. Case No. 10 of 2011 corresponding to G.R. No. 53 of 2011. There is allegation that on 17.1.2011, the petitioner was apprehended and from his possession one loaded country-made pistol and one live cartridge were recovered.
(3.) In view of the above stated fact, I am inclined to enlarge petitioner Shani Kumar Gupta @ Vikas Kumar @ Vikash Kumar, on bail.;