AMEERABI BABU DESAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and also the learned HCGP. It is submitted that the petitioner's mother has expired recently.

(2.) The petitioner is arrayed as accused in Yamakanmardi Police Station in crime No.43/2019 for the offence punishable under Section 25(1A) of the Indian Arms Act, 1959. It is said that the accused while celebrating her birthday, for cutting the cake she used a long and sharp object like a sword. It is alleged that the said using of the object created fear in the minds of public. Therefore, a complaint came to be filed by Police constable who is alleged to have seen the incident and who was received the information by the Investigation Officer.

(3.) The learned HCGP opposed the application orally.