High Courts19 Dec 2012Allowed

Mister Yadav Vs The State of Bihar

Patna High Court · (2013) 2 PLJR 437

Arms Act, 1959 — Section 25(1B), 26, 27Bihar Control of Crimes Act, 1981 — Section 12(2), 12(3), 21(i), 22Constitution of India, 1950 — Article 21, 22, 226