SUDHA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned senior counsel for the petitioner and learned counsel for the State.

(2.) Petitioner, who is wife of deceased Braj Kishore Narayan Singh, resident of Village Dewapur, P.S. Barauli, District Gopalganj, has filed this writ application for quashing of the first information report pertaining to Barauli P.S. Case No.102/91 dated 16.05.1991 registered under Sections 25(IB) (b) and 25 (4) of the Arms Act.

(3.) In sum and substance, the allegation in the first information report is that in the wake of the Parliamentary Election, all the arms licences of the District were suspended by the Collector for the period 06.05.1991 to 30.05.1991 and all the arms were directed to be deposited in the local police station by 10.05.1991. Petitioner and many others did not deposit the arms by that date and, therefore, F.I.R. was registered against them under the aforesaid sections of the Arms Act.