OM PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition is for quashing of impugned orders dated 18.09.2017 and 06.06.2017 passed by the Additional Sessions Judge, Gurugram whereby the application filed by the petitioner for return of his fire arm/revolver has been dismissed.

(2.) Brief facts of the case are that the petitioner faced a criminal trial in FIR No. 293 dated 26.07.2015 under Section 307 IPC and 27 of the Arms Act registered at Police Station Pataudi, District Gurugram, on the complaint made by one Som Dutt son of Balbir. The licensed revolver of the petitioner was seized by the police during investigation.

(3.) The petitioner faced the sessions trial vide Sessions Case No. 144 dated 11.12.2015 and vide judgment dated 19.09.2016, the Additional Sessions Judge, Gurugram, acquitted the petitioner of the charges and observed that the case property be dealt with as per Rules, after expiry of period of appeal or revision, as the case may be.