YOHANAN BAMNOLKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner who is accused in Crime No. 195 of 2015 of Bengaluru International Airport Police Station has filed this petition praying to quash the proceedings in Crime No. 195 of 2015 of Bengaluru International Airport Police Station.

(2.) On 21 -12 -2015, the petitioner and his wife were travelling from Bengaluru to Mumbai. They came to Kempegowda International Airport, Bengaluru to board the flight at about 4.00 p.m. At that time, the 2nd respondent found four live bullets in the makeup pouch/bag of the petitioner's wife. The 2nd respondent lodged a complaint with the Bengaluru International Airport Police Station. A case in Crime No. 195 of 2015 has been registered against the petitioner for the offence punishable under Sec. 25(1 -B)(a) and 25(1 -B)(b) of Arms Act, 1959.

(3.) The investigation is going on. At this stage, the petitioner has approached this Court praying to quash the proceedings in Crime No. 195 of 2015 of Bengaluru International Airport Police Station.