DEVENDHARAN Vs. STATE

JUDGEMENT

(1.) CHALLENGE in this Petition is to the order dated 12.12.2012 in Crl.R.P. No. 35/2012, whereby and whereunder, the learned Principal Sessions Judge, Madurai, dismissed the revision filed by the petitioner, confirming the order dated 10.10.2012 in Cr.M.P. No. 8646/2012, on the file of learned District Munsif -cum - Judicial Magistrate No. 1, Usilampatti.

(2.) HEARD both sides.

(3.) ADDING further, the learned counsel would submit that the petitioner is the licence holder and since he is a Security Guard, he is entitled to the interim custody of the gun for his avocation.