SHAKEEL KHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard.

(2.) By means of this petition, the petitioner has sought quashing of F.I.R. dtd. 27/8/2022 bearing case Crime No. 307 of 2022 for the offence under Sec. 3, 25, 30 of Arms Act, 1959 registered at Police Station - Hasanganj, District - Unnao.

(3.) After arguing the matter at length, learned counsel for the petitioner confines his prayer to protection prescribed under Sec. 41-A Cr.P.C.