CASEY PAUL PEREZ Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in Crime No.714/2019 of Nedumbassery Police Station, registered for the offence punishable under Section 3 read with Section 25(1B)(a) of the Arms Act.

(2.) The prosecution allegation is that the petitioner was found in possession of two bullets, without having any authority, when he reached the International Airport, Cochin on 24.06.2019 at about 6.40 p.m.

(3.) The petitioner was arrested from the spot and ever since he has been in custody.