MEGAN THERESA SHINABERY Vs. STATE

JUDGEMENT

(1.) This judgement shall govern the disposal of the aforesaid petitions, wherein similar question of law has been raised, though the facts stated in these petitions are different; thus, the same are being noted separately in the foregoing paras.

(2.) The brief factual matrix, as per the status report, is as follows:

(3.) Learned Counsel for the petitioner submitted that the husband of the petitioner Mr. Anthony Tyler Shinaberry holds a valid license to carry any legal handgun issued by the State of Arkansas, USA. The husband of the petitioner owns a handgun and further submitted that often the petitioner accompanies her husband on hunting trips and had accompanied him on a duck hunting trip in November 2017. She immediately travelled to India after this trip and in the process carried the same handbag which she had taken along with her for this trip. Therefore, inadvertently she carried one bullet which was meant for the purpose of hunting belonging to her husband and the same was recovered from her at T-3 IGI Airport, New Delhi as it had been carried by her unnoticed in her luggage.