- (1.) THE petitioner is an accused for the offence under Sections 25 (1-b)a, 26 and 35 of the Arms Act.
(2.) HEARD learned counsel for the petitioner and learned counsel for the State.
(3.) IT is submitted on behalf of the petitioner that the instant case is totally misconceived against the petitioner and no illicit fire arm was in fact recovered from the conscious possession of the petitioner and even otherwise the petitioner has remained in jail since 06. 11. 2007 and the trial has not yet concluded. It is lastly submitted that the co-accused Mrigendra Verma @ Sonu has been granted bail by this Court vide order dated 21. 02. 2008 passed in B. A. No. 932 of 2008 and the petitioner whose case stands on the same footing, also deserves the same privilege.;