MOHD. RIZWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned senior counsel for the petitioner, learned counsel for the State and learned counsel for the Union of India.

(2.) The petitioner has filed the instant application praying for quashing the FIR of Khazekalan P.S. Case no. 253 of 2016, for quashing the search and seizure dtd. 7/8/10.2016, for directing the respondents to release the seized goods and residential premises and for other reliefs.

(3.) The facts in brief are that an FIR being Khazekalan P.S. Case no. 253 of 2016 was registered under Sec. 285, 286 and 290 of the Indian Penal Code, Sec. 5A and 9B of the Explosives Act, 1984 and sec. 5 of the Explosive Substance Act, 1908.