SUSHIL KUMAR DWIVEDI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri I.K. Chaturvedi, learned Senior Counsel assisted by Sri Amar Nath Tripathi, holding brief of Sri Ram Milan Dwivedi, learned counsel for the revisionist and learned A.G.A for the State.

(2.) Rejoinder affidavit filed today by the learned counsel for the revisionist, is taken on record.

(3.) The instant criminal revision is preferred challenging the order dated 18.11.2019 passed by learned Additional Sessions Judge/Special Judge, (D.A.A.), Banda in Criminal Misc. Case No. 128 of 2019 (State Vs. Pankaj Gautam), rejecting the release application dated 27.08.2019 under Sections 451 and 457 Cr.P.C filed by revisionist for releasing his firearm Rifle No. 10A-B 05878-315 N.P. Bore and three life cartridges and Pistol No. R.P. 213879-32 Bore and four life cartridges, in Sessions Trial No. 70 of 2019, under sections 286/386/392/504/411 I.P.C, Police Station Atarra, District Banda.