ADHIRAJ SINGH YADAV Vs. STATE

JUDGEMENT

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

(2.) For the reasons stated in the application, the same is allowed. The delay in re-filing the petition is condoned.

(3.) The petitioner has filed the present petition, inter alia, praying that the FIR No. 0135/2019 under Sec. 25 of the Arms Act, 1959 registered with PS IGI Airport and all proceedings emanating therefrom be quashed.