SATYEN DHINGRA 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 in connection with G.R Case No.637 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.

(2.) The petitioner's case is that the petitioner is aged about 57 years and is a law abiding citizen of India. He is a permanent resident of 6/4, Pashupati Bhattacharya Road, Police Station-Behala, Kolkata-700 034 and is a businessman by profession.

(3.) The petitioner is a holder of a licensed arm, being one 32 Bore Revolver No. C-2993, issued to him in 2001 under License No.1559/July/2001/Kol by the Reserve Forest, Arms Act Department, Kolkata. In the said license, the petitioner's initial residential address was recorded as 10, Ganesh Chandra Avenue, Police Station-Bowbazar, Kolkata ' 700013.