CHANDA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the petitioner as also learned A.P.P. for the State.

(2.) The grievance of the petitioner is that although she is named in the FIR there is no evidence either in the FIR or in the entire case diary of her being in any manner armed with any arm and ammunition and notwithstanding the same the learned Magistrate has taken cognizance for the offence under the Arms Act against the petitioner vide order dated 8.8.06 passed in Kharagpur P.S. Case No. 72/06.

(3.) If there is no evidence against the petitioner regarding being possessed of arm and ammunition the learned Chief judicial Magistrate has not given his reason for having taken cognizance for the offence under the Arms Act against the petitioner.