ANIL KUMAR VERMA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of proceedings being G.R. Case No. 637/2014 arising out of Bowbazar Police Station Case No. 209 of 2014 dtd. 10/5/2014 under Sec. 188 of the Indian Penal Code, 1860 read with Sec. 30 of the Arms Act, 1959 presently pending before the Learned 12th Metropolitan Magistrate, Calcutta and Order dtd. 9/4/2019 passed by the Leaned 12th Metropolitan Magistrate, Calcutta, thereby rejecting the petitioner's prayer for discharge.

(2.) The petitioner's case is that the petitioner is aged about 67 years and is a law abiding citizen of India. He is a permanent resident of Hastings Court, 96 Garden Reach Road, Flat - 6A, Tower - C, Kolkata - 700023 and is a businessman by profession.

(3.) The petitioner is a holder of a licensed arm, being one 12 Bore D.B.B.L. Gun No. 322057 by Krupp, issued to him in 1988 under License No. 1399/Mar/88/Cal by the Reserve Forest, Arms Act Department, Kolkata. In the said license, the petitioner's initial residential address was recorded as 10/1 Princep Street, Kolkata - 700023.