LAWS(PAT)-2008-12-128

SHAILENDRA KUMAR SINGH AND MANIKANT SINGH Vs. STATE

Decided On December 02, 2008
Shailendra Kumar Singh And Manikant Singh Appellant
V/S
STATE Respondents

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.) THE petitioner Shailendra Kumar Singh claims himself to be a social worker engaged in providing modernized training in field of agriculture and incites awareness towards social evils, like Dowry etc. He was campaigning for one such meeting of Maha sabha on a big scale scheduled for 20.1.2008. On 11.1.2008 while he along with other social workers were returning after a day's work they were apprehended by Kajra police. The police stopped the vehicle and seized arms and cartridges from petitioner and one another (petitioner in Cr WJC No. 312 of 2008) who too was a licensee, without any valid reasons or due authorization.