- (1.) THE petitioner is accused for the offence under Sections 399/402 of the Indian Penal Code read with Section 25 (1-b)a and 26 of the Arms Act.
(2.) HEARD learned counsel for the petitioner and learned counsel for the State.
(3.) IT is submitted on behalf of the petitioner that the instant case is totally misconceived against the petitioner and as a matter of fact, even according to the allegations in the F. I. R. , no offence under sections 399 or 402 of the Indian Penal Code is made out.;