- (1.) Heard learned counsel for the parties.
(2.) Petitioner is accused in a case registered under Sections 25(1-b)a/26/35 of the Arms Act.
(3.) It is disclosed in the First Information Report that the petitioner and his associates were arrested while they were assembled near Tin Plate Sabarmati Chowk and on search, the petitioner was found in possession of a country made pistol loaded with cartridge and his companion were also having fire arms.;