GAURAV SACHDEVA Vs. NCT OF DELHI

JUDGEMENT

(1.) Crl. M.A. 5356/2021

(2.) Application is disposed of.

(3.) The present writ petition is filed under Articles 226/227 of the Constitution of India read with section 482 Cr.P.C. seeking quashing of FIR No. 100/2019 registered at Police Station - I.G.I. Airport, for the offences punishable under Section 25 Arms Act, 1959 and all proceedings emanating therefrom.