Shivakant Prasad, J. - (1.) The petitioner has approached this Court for quashing of the investigation in connection with Rangli Rangliot Police Station Case No. 57 of 2014 dated 06.12.2014 under Ss. 120B/121/121A/122/123/124A of Indian Penal Code and under Sec. 25/27 of the Arms Act, corresponding to G.R. Case No. 473 of 2014 pending before the learned Chief Judicial Magistrate, Darjeeling.
(2.) The backgrounds leading to FIR in Rangli Rangliot police station is that on 08.11.2014 Umesh Kami and Ganesh Chetri were arrested upon being intercepted by the Assam Police allegedly with huge amount of arms and ammunitions and a case being Dhaligaon Police Station Case No. 198 of 2014 dated 08.11.2014 under Sec. 25(1A)/35 of the Arms Act was registered for investigation against the said Umesh Kami, Ganesh Chetri and another.
(3.) On 10.11.2014 Umesh Kami and Ganesh Chetri were produced before the learned Additional Chief Judicial Magistrate, Bongaigaon, Assam and were remanded to police custody for a period of 5(five) days.;