VILAL AKHTAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Case called out in the revised list.

(2.) None responds to press this application on behalf of applicant. An application under Sec. 482 Cr.P.C. was preferred by the order dtd. 25/10/2002 passed by Additional Sessions Judge, Fast Track Court No. 1, Moradabad, by the learned trial court had declined the release application of double barrel gun during the pendency of the Sessions Trial No. 412 of 2000 - State Vs. Sardar Akhhtar and others on 9/12/2002, this Court directed to convert the application into revision and send it to the appropriate court. An apology has been sought by the order on 5/8/2019 that application could not be converted in to criminal revision.

(3.) However, none is present to press this application, it is not a legal constitutional or fundamental right of license holder to get the firearm released during the course of trial. Moreover, when at the time of passing the order the impugned double barrel gun was not even sent to F.S.L for Ballistic report.