SHAILENDRA KUMAR SINGH, MANIKANT SINGH Vs. STATE

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner and learned Government Advocate for the State.

(2.) In the instant writ petition, the petitioner of Cr WJC No. 311 of 2008 prays for directing the respondents to release the fire arms and cartridges being .315 Bore Regular Rifle No. AB 02098(. 315) having Arms license No. 14 -C/02 dated 29.6.2002, valid upto 31.12.2010 along with 25 live cartridges, which were illegally seized by Kajara police station vide Station Diary Entry No. 162/2008 dated 11.1.2008. The prayer of petitioner in Cr WJC No. 312 of 2008 is substantially in similar context.

(3.) BEFORE we deal with the merits of the submissions made by the learned Counsel for the parties, it would be necessary to notice the facts of the case in brief.