JITENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal writ petition has been preferred under Article 226 of the Constitution of India in relation to FIR No.10/2026 dtd. 12/1/2026 registered at Police Station Pur, District Bhilwara, for offences under Ss. 3, 25 and 25(8) of the Arms Act, 1959 (Amendment 2019).

(2.) Briefly stated the facts of the case are that on 12/1/2026, a written report was submitted by the complainant alleging that during routine patrolling, the police recovered one pistol along with a magazine and cartridges from the possession of co-accused Mahendra S/o Madan Raigar. Upon inquiry, the co-accused allegedly stated that he had purchased the said firearm and ammunition from the present petitioner. On the basis of the written report and the said disclosure statement, the aforesaid FIR came to be registered.

(3.) Learned counsel for the petitioner contends that the petitioner has been falsely and mala fide implicated solely on the basis of the disclosure statement of the co-accused, without any independent recovery or legally admissible corroborative evidence connecting him with the alleged offence.