TIJO JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under section 438 of the Code of Criminal Procedure, 1973.

(2.) The petitioner herein is arrayed as the 2nd accused in Crime No.194 of 2017 of Vazhikadavu Police Station, registered alleging offence punishable under sections 3 and 25(1)(a) of the Arms Act, 1959.

(3.) The sequence of events which led to the registration of crime is as follows: