AZIM KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has invoked inherent powers of this Court under Section 482 of Cr.P.C. for quashing charges framed under Sections 25(1- B)(a) and 27 of the Arms Act vide order dated 17.7.2019 passed in criminal case No. 667/2017 by JMFC Jaora, District Ratlam.

(2.) Revision preferred against this order of the Trial Court is also dismissed vide order dated 14.11.2019 passed in Criminal Revision No. 39/2019 by second Additional Sessions Judge Jawra, District Ratlam.

(3.) Prosecution case in brief is that on 22.12.2016, SHO, Police Station Ringnode, Mr. Madhou Singh received a information that one Sikander is going to sale some firearm at Highway Road square of village Parvaliya. He called the witnesses Lokendra and Surendra Singh and proceeded with them along with the other police force to the place pointed out by the informer. They noticed presence of three persons. One of them handed over 2 firearms to other two persons, who pushed them in right side of their waist belt. They all were surrounded and caught on the spot. On interrogation, they revealed their names as Sikander, Yusuf and Sarif. One pistol each along with 2-2-2 live-cartridges were recovered from all 3 persons and they were arrested by the police. Crime No. 333/2016 was registered against them.