HARISH VASU SHETTY Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit. Heard finally with consent of the parties as record and proceedings has already been called by this court in pursuant to the order dated 4th April 2017.

(2.) The revision petitioner was an accused in Crime No.I- 52 of 2005 registered with Kashimira Police Station for offences punishable under Sections 466, 467, 468, 471, 474, 420 read with 34 of the Indian Penal Code ( IPC ) as well as under Section 25 (1-B) (a) of the Indian Arms Act , registered at the instance of PW2 Vilas Chougule, Police Sub-Inspector. After investigation of the said crime, the charge-sheet came to be filed against the present revision petitioner/accused.

(3.) Case of the prosecution, as reflected from the charge- sheet, was to the effect that the Superintendent of Police had issued a letter dated 23rd March 2005 to the effect that within jurisdiction of the Thane (Rural) Police, several persons illegally possessing fire-arms are residing. The Superintendent of Police, Thane (Rural) further directed all heads of the police stations under his jurisdiction to make inquiry and collect evidence. The First Information Report (FIR) lodged by Police Sub-Inspector Vilas Chougule further shows that vide letter dated 3rd February 2005, the Senior Police Inspector of the Crime Detection Branch furnished list of 25 arms license holders to the concerned officer of Mon District of Nagaland State for verification and vide letter dated 10th February 2005, the Extra Assistant Commissioner, Mon, Nagaland, informed that all 25 Arms License sent for verification are forged. The First Informant further reported that the revision petitioner/accused Harish Shetty resides within the jurisdiction of Kashimira Police Station and he is one amongst those 25 persons holding the forged Arm License holding the forged Arm License. He has registered that forged Arms License allegedly issued in his favour by the Deputy Commissioner, Mon, Nagaland, in the Office of the Collector Thane, and thereby cheated the said offence.