- (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 in connection with Sadar (Town) P.S. Case No.520 of 2010, corresponding to G.R. Case No.2298 of 2010 which is pending in the Court of learned Chief Judicial Magistrate, Palamu.
(3.) After receiving secret information that some persons have come to purchase arms and they have assembled near temples situated near Kandu muhalla police raided the place and petitioner with his associates was arrested and he was found in possession of an automatic pistol of 7.65 m.m. for which he failed to furnish valid documents.;