SURAJ MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner has been made accused in connection with Pithoria P.S. Case No. 41 of 2024 corresponding to G.R. No. 1133 of 2024 for the offences registered under Sec. 25(1-A)/25(1-B) a, 25(6)/26 of Arms Act, pending in the court of Ms. Kanchan Kumari, learned J.M.F.C-VI, Ranchi.

(3.) On 31/3/2024 at 7.00 a.m., Pithoria Police on the basis of confidential information apprehended this petitioner from a place behind Muretha School. On search, a loaded country made pistol along with live cartridge was recovered from his possession.