VIRENDRA JAISWAL Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.G.A. for the State.

(2.) The applicant Virendra Jaiswal has filed this application under Section 482 Cr.P.C. challenging the order dated 14.7.2011 passed by the learned Judicial Magistrate Ist, Court No. 24, Gorakhpur in Crime No. 140 of 2011-State Vs. Ravi Jaiswal, under Section 307 I.P.C., Police Station Khajani, District Gorakhpur and the order dated 15.11.2011 passed by the learned Sessions Judge, Gorakhpur in Criminal Revision No. 272 of 2011-Virendra Jaiswal Vs. State of U.P., whereby release of the revolver of the applicant has been refused.

(3.) It appears that the said revolver is involved in Case Crime No. 140 of 2011-State Vs. Ravi Jaiswal, under Section 307 I.P.C., Police Station Khajani, District Gorakhpur. The allegation is that the instant revolver was used in the aforesaid offence and, therefore, it was refused to be released.