BRIJ BIHARI PANDEY Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard parties.

(2.) This criminal revision petition is directed against the order dtd. 22/2/2016 passed by A.C.J.M., VII Ara (Bhojpur) in Trial No.525 of 2016 (arising out of Shahpur P.S. 15 of 2005) G.R. No. 244 of 2005 instituted under Ss. 25 (1-b)a, 26/35 of Arms Act by which petition dtd. 10/5/2007 seeking discharge under Sec. 239 of Cr.P.C. has been rejected.

(3.) F.I.R. was instituted on 5/2/2005 against petitioner and his wife on the basis of self-statement of A.S.I. Sheo Kumar Singh that on 5/2/2005, raid was conducted in the house of petitioner and one country made revolver along with three cartilages were recovered from his house and wife of petitioner Gangotri Devi was arrested while petitioner escaped and on such statement, Shahpur P.S. Case No.15 of 2005 dtd. 5/2/2005 was registered under Sec. 25 (1-b)a, 26/35 and petitioner and his wife were made accused, however, during pendency of case, wife of the petitioner died and case against her stood abated.