ABBAS ANSARI Vs. STATE OF U.P.

JUDGEMENT

(1.) The present application under Sec. 438 Cr.P.C. has been filed by the accused-applicant, Abbas Ansari, a siting Member of Legislative Assembly of Uttar Pradesh from Mau Assembly Constituency apprehending his arrest in Criminal Case No.54481 of 2020, arising out of Crime No.431 of 2019, Under Ss. 420, 467, 468, and 471 IPC and Sec. 30 Arms Act, Police Station Mahanagar, District Lucknow, pending before the Court of learned Special Additional Chief Judicial Magistrate(MP/MLA Cases), Court No.27, Lucknow after his Anticipatory Bail Application No.6539 of 2022 got rejected by the learned Additional Sessions Judge, Court No.XIX, Lucknow/Special Court, M.P./M.L.A., District Lucknow vide order dtd. 4/8/2022.

(2.) Brief facts of the prosecution case as given in the F.I.R. No.431 of 2019, dtd. 12/10/2019 registered under Ss. 420, 467, 468, and 471 IPC and Sec. 30 Arms Act, Police Station Mahanagar, District Lucknow, are that the accused-applicant was issued Arm License No.1628/P.S. Mahanagar/Lucknow in the year 2012 for a 12 bore DBBL Gun.

(3.) On an application given to the Joint Commissioner of Police (Licensing Unit), New Delhi, the license bearing No. SDVS/2/2015/1 and UID No.106750021283342015 was transferred and registered at the address of the accused-applicant, Abbas Ansari, S/o Mukhtar Ansari at 111/A/9, Ganpati Niwas, Kishangarh, Vasant Kunj, New Delhi. Accused-applicant, who is claiming himself to be a renowned shooter, got seven more weapons endorsed on the said license, details of which would read as under:-