V. DINESH KUMAR Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This petition has been filed to quash the F.I.R. in Crime No.128 of 2016 registered by the first respondent police for offences under Section 25(1)(a) of Arms Act 1959, as against the petitioner.

(2.) The learned Counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has not committed any offence as alleged by the prosecution. Without any base, the first respondent police registered a case in Crime No.128 of 2016 for the offences under Section 25(1)(a) of the Arms Act, as against the petitioner. Hence he prayed to quash the same.

(3.) The learned Government Advocate (Crl.side) would submit that the investigation is almost completed and the respondent police have only to file final report.