MANNU Vs. STATE OF M.P.

JUDGEMENT

(1.) PETITIONER has filed this petition under section 482 of the Code of Criminal Procedure for quashing the first infomration report No. 63 of 2005 registered under section 25 of the Arms Act by G.R. Police, Katni and for quashing of the criminal proceedings of Criminal Case No. 3952/ 06 (State of Madhya Pradesh v. Mannu @ Krishna Paswan) pending in the Court of Chief Judicial Magistrate, Katni, against him.

(2.) ACCORDING to prosecution, on 8.4.2005 G.R. Police, Katni, arrested the petitioner at Platform No. 4 of Railway Station, Katni. On search of his person a knife (khukri) was recovered from his waist. On measuring, it was found 13" in total length. Its blade was 8-1/2" in length and its width was 1". A cycle chain was also seized from his possession. On recovery of the aforesaid 'khukri' a seizure memo was prepared, according to which, the length of blade was 8-1/2" and its width was 1". Police on the basis of recovery of the aforesaid knife registered a case under section 25 of the Arms Act against the petitioner.

(3.) UNDER section 4 of the Arms Act a licence is required for acquisition and possession of arms of specified description in certain cases. For ready reference section 4 of the Arms Act is quoted hereunder :