RAVI KUMAR @ RAVI KIRAN Vs. STATE

JUDGEMENT

(1.) THE petitioner has been arraigned as accused No.3 in C.C.No.100/12 on the file of the JMFC, Sakleshpur registered for the offences punishable under Sections 3 and 25 of the Indian Arms Act and Sections 5 11 of the Indian Penal Code.

(2.) ACCORDING to the case of the prosecution, the PSI, Law and Order, Sakleshpura Town Police Station received credible information on 7.4.2012 about illegal arms having been stored in the house of this petitioner in Halasulige village. Immediately, the PSI along with panchas and staff went to the house of the petitioner and on search noticed a bag containing some articles and on verification, the bag was found containing one .25 pistol made in France, 2 iron roads, 2 Screw drivers, 1 chopper, hand gloves and clothes used for covering faces. On questioning, this petitioner disclosed that one Saleem @ Abib of Emmedoddi village has kept the said bag in the house. As the police were not satisfied with the explanation of the petitioner and no documents were produced to possess fire arms, those arms and weapons were seized. The petitioner was taken to custody and was brought to the Police Station and thereafter, on the report of the PSI, case came to be registered in Crime No.84/12 and investigation was taken up. Thereafter, when the petitioner was produced before the learned Magistrate, he was remanded to judicial custody. His application filed for bail before the learned Sessions Judge came to be rejected. In the meanwhile, on completion of investigation, charge sheet came to be filed before the learned Magistrate. Therefore, the petitioner is before this Court.

(3.) I have heard both sides. Perused the records made available.