AMRIK SINGH Vs. NCT OF DELHI

JUDGEMENT

(1.) The petitioner has filed the present petition, inter alia, praying that FIR No. 087/2020, under Section 25 of the Arms Act, 1959, registered with PS IGI Airport, New Delhi, be quashed.

(2.) The said FIR was registered as four live rounds of .32 (SNW) Caliber were recovered from the handbag of the petitioner on 10.02.2020. It is stated that on that date, the petitioner was travelling from New Delhi to Milan by flight no. AI-137. During the screening process, his hand baggage was screened and it was discovered that the petitioner was carrying four live rounds of .32 (SNW) Caliber. At the material time, the petitioner could not produce any arms license and therefore, the FIR in question was registered.

(3.) It is the petitioner's case that he was unaware of the ammunition lying in his hand baggage. He stated that he held a licensed firearm and the ammunition in question had been issued to him for his licensed firearm. He had kept the same in his luggage, which he was using for his travel to Milan. Although, he had removed the contents of the luggage prior to using the same for his travel, inadvertently, the cartridges kept in the said luggage had escaped his attention.