RITIK Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant - Ritik alias Rishabh Kumar is in judicial custody for the offence punishable under Sec. 3 read with Sec. 25 of the Arms Act, 1959 in Case Crime No.898 of 2025, registered at Police Station Laksar, District Haridwar.

(2.) According to the First Information Report, one country made pistol and two live cartridges were recovered from the possession of the applicant on 15/9/2025. The applicant was arrested.

(3.) Heard Ms. Sukhwani Singh, learned counsel for applicant and Mr. Tumul Nainwal, learned Assistant Government Advocate for the respondent.