JHANTU GUHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE Petitioner is accused for the offence under Sections 25 (1-b) a, 26 and 35 of the Arms Act.

(2.) HEARD learned counsel for the petitioner and learned counsel for the State.

(3.) IT is submitted on behalf of the petitioner that he has been falsely implicated in this case and as a matter of fact no illicit fire arm was recovered from the petitioner's conscious possession and even otherwise, the petitioner has got no criminal antecedent to his discredit. It is lastly submitted that the petitioner has already suffered detention in custody from the date of his arrest on 17. 07. 2008.