SUNIL KUMAR KALRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant- Sunil Kumar Kalra is in judicial custody in FIR No.189 of 2016, under Ss. 121, 122, 420 IPC and Sec. 3/5/25 of the Arms Act, 1959, Police Station- Raipur, District- Dehradun. He has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the record.

(3.) According to the FIR, on 27/11/2016, police raided a flat and recovered various firearms and articles, which are used to manufacture firearms, etc. A person namely Aditya Mehra was the occupant of the flat when raid was conducted. Aditya Mehra revealed that, in fact, Gurvinder Singh was the occupant of the flat, of which the occupant was the owner.