ISLAM NABI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner seeks quashing of Case Crime No.212 of 2023, under Ss. 3/25 of the Arms Act, 1959, and Ss. 8/21/22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('the Act"), Police Station Dineshpur, District Udham Singh Nagar, with related reliefs.

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

(3.) According to the FIR, the police got an information that in the shop run by the petitioner, there are some illicit articles stored. When police entered into the shop , they recovered various fire arms, cartridges as well as charas.