STATE OF DELHI Vs. RANDHIR SINGH

JUDGEMENT

(1.) The State invokes inherent jurisdiction of this Court and seeks intervention against an order dated 19.5.2005. The learned Additional Sessions Judge by that order rejected the State's revision and confirmed the order of discharge recorded by the trial Court i.e. the Metropolitan Magistrate.

(2.) The Petitioner was charged with having committed an offence under Section 25 Arms Act on 10.12.2001. According to the prosecution story, the accused/respondent was in possession of a forged license in respect of revolver and .2 live cartridges. The accused/respondent had relied upon an arms license issued in 1995 by the appropriate authorities under the Act, in Jammu. The document purported to be an All India Fire Arms License under the Arms Act.

(3.) The prosecution version was that the authorities in Jammu and Kashmir did not possess the jurisdiction to issue an All India License. According to the State the license and the supporting document relied upon by the accused/respondent were forged. He was, therefore, charged with the offence of possessing a fire arm without a license on the basis of the allegations of alleged forgery.