MITALI SINGH Vs. NCT OF DELHI

JUDGEMENT

(1.) The petitioner has filed the present petition, inter alia, praying that FIR bearing no.003/2020, under Section 25 of the Arms Act, 1959, registered with PS IGI Airport, be quashed.

(2.) The said FIR was lodged as a live cartridge was recovered from the check-in baggage of the petitioner, while she was waiting to board a flight from Delhi to Pune (Vistara UK-971) on 01.01.2020.

(3.) The petitioner is aged about 39 years and she is employed as a teacher at St. Thomas School, Dwarka. She was travelling from Delhi to Pune to visit her brother, who resides in that city.