M.A.A. Khan, J. - (1.) Heard and perused the impugned order.
(2.) The learned Magistrate has referred to the evidence which prima facie discloses the commission of offence under Secs. 148, 307, 325, 427 and 435 IPC read with Sec. 3/27 of the Arms Act in this case.
(3.) The impugned order, therefore, calls for no interferance by this court.;