BALAKRISHNAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner seeks to quash the impugned FIR in Crime No.614 of 2024 on the file of the respondent police, which was registered for the offences under Ss. 132 and 351(3) of BNS and Sec. 25(1B)(a) of the Arms Act.

(2.) The learned for the petitioner would submit that the petitioner was in possession of an unlicensed gun; that the respondent police have so far not seized the said gun and produced it before the learned Magistrate.

(3.) In view of the above submission, the learned Judicial Magistrate No.VI, Trichy, may send a report as to whether the gun alleged have been seized in Crime No.614 of 2024 has been produced before the Court.