JATRU HEREJ Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner has been made accused in connection with Karra P.S. Case No. 42/2023 for the offences registered under Sec. 25(1-A)/25(1-B)a/25(6)/26/35 of the Arms Act and Sec. 17 of C.L.A. Act, pending in the court of learned Chief Judicial Magistrate, Khunti.

(3.) On 2/6/2023, petitioner was apprehended by Karra Police from Tuyu Forest area along with two other persons. On search, one country made pistol along with two cartridges and naxal pamphlets were recovered from the possession of the petitioner.