RUPESH KUMAR Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned A.P.P. for the State and Mr. Bipin Kumar Sinha, learned counsel for the C.B.I., who has assisted the Court on request made to him.

(2.) The petitioner apprehends arrest in connection with Gopalpur (Rangra) P.S. Case No. 32 of 2013 dated 10.02.2013 instituted under Sections 419/ 420/ 467/ 468/ 471/ 120B of the Indian Penal Code and 25(1)(b)a/26/35 of the Arms Act.

(3.) The allegation against the petitioner is that he was one of the Security Guards and fire arms found by the informant was without any valid licence and it was disclosed that one of the arms belonged to the petitioner.