LIJO Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, by the sole accused in Crime No.151/2024 of the Agali Police Station, Palakkad, which is registered against him for allegedly committing the offences punishable under Ss. 288 of the Bharatiya Nyaya Sanhita, 2023, Sec. 3 read with Sec. 25(1)(B)(a) of the Arms Act, and Sec. 5 read with Sec. 9(B)(1)(b) of the Explosive Substances Act, 1908. The petitioner was arrested and remanded to judicial custody on 12/7/2024.

(2.) The gist of the prosecution case is that: on 11/7/2024, at around 15.00 hours, the accused was found in conscious possession of a country made gun, 12 country made iron bullets, 300 grams of gun powder, 130 grams of brass pieces, potash, and 3.450 liters of pig fat. The accused was arrested on the spot with the contraband article. Thus, the accused has committed the above offences.

(3.) Heard; Sri. T.K.Sandeep, the learned counsel appearing for the petitioner and Smt. Seetha S., the learned Senior Public Prosecutor.