RUCHI MISHRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.1 under Sec. 482 of Cr.P.C. for quashing the criminal proceedings in C.C.No.7418/2021 (registered by the Kempegowda International Airport Police Station Bangalore, in Crime No.54/2020) pending on the file of Principal Civil Judge and JMFC, Devanahalli, and charge sheeted for the offences punishable under Ss. 25(1B) (A) and (B) of Arms Act and Sec. 10(1) of Aircraft Act.

(2.) Heard the arguments of learned counsel for the petitioner and the learned High Court Government Pleader for respondent No.1. respondent No.2 is served and unrepresented.

(3.) The case of prosecution is that on the complaint of respondent No.2, filed on 11/10/2020, the Airport Police registered an FIR against the petitioner for the offences punishable under Sec. 25(1B) (A) and (B) of Arms Act and Sec. 10(1) of Aircraft Act. Subsequently, they filed charge sheet for the offences under Sec. 10(1) of the Aircraft Act, which is under challenge.