B.K.Rathi - (1.) -The applicant moved an application for release of rifle alleged to have been recovered from the possession of accused Ghan Shyam in Crime No. 93 of 1996, under Sections 147, 148, 149 and 307, I.P.C. and Section 12/14, D.A.A. Act and Section 25/27, Arms Act, P.S. Kamasin regarding which S.T. No. 100 of 1996, is pending before the Special Judge (S.C./S.T. Act), Banda. The application for release of rifle has been rejected by an order dated 22.2.2000, by the special Judge (S.C./S.T. Act). Aggrieved by that order, the present revision has been preferred.
(2.) I have heard Sri Arvind Agarwal, learned counsel for the revisionist and the A.G.A., though no counter-affidavit has been filed inspite of opportunity. It is admitted that the applicant is not the accused in this case, who is the father of the accused. It is also admitted that the applicant is a valid licence holder of the rifle. The application has been rejected on the ground that it is a case property and may be required during trial. The contention of the learned counsel for the applicant is that he is not an accused in this case. That the trial is at the stage of charge and the rifle is lying in the malkhana. It is contended that it was taken from the house of the applicant. It has been argued by the learned counsel for the applicant that his application for release of rifle was rejected, but the learned Special Judge (D.A.A.) Banda, allowed the application for release of another rifle moved by Bhanu Pratap Singh, which order has been produced. It is contended that applicant and Bhanu Pratap Singh are placed in the similar circumstance and both the rifles were recovered in the same transaction.
(3.) CONSIDERING the circumstances of the case that the applicant is not an accused in this case, the revision is allowed. It is ordered that the rifle of the applicant shall be released in his favour immediately, provided the applicant possesses a valid licence, on his furnishing a personal bond for Rs. 10,000 and undertaking to produce the rifle as and when required by the Court during trial.;