ARSHAD ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This application under Sec. 482 of the Code of Criminal Procedure, 1973 has been filed by the applicant seeking quashing of the order dtd. 16/12/2016 passed by the learned Additional Chief Judicial Magistrate, Roorkee, District Haridwar in Case No. 1694 of 2016 (Case Crime No. 206 of 2016), whereby the release application of the applicant for his licensed N.P.B. Revolver 32 Bore No.F.G. 21363 was rejected.

(2.) The applicant also seeks quashing of the judgment and order dtd. 29/1/2018 passed by the 1st Additional Sessions Judge, Roorkee, District Haridwar in Criminal Revision No. 636 of 2016, which dismissed the revision filed by the applicant against the aforementioned order dtd. 16/12/2016.

(3.) The applicant further prays for appropriate orders for the release of his licensed N.P.B. Revolver 32 Bore No. F.G. 21363 in his favour.