HARDEEP KAUR GILL Vs. STATE

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application is disposed of.

(3.) Vide the present petition, the petitioner seeks quashing of FIR No. 86/2017 registered at Police Station ­ IGI Airport, Delhi for the offences punishable under Section 25/54/59 Arms Act, 1959 and all proceedings emanating therefrom.