CHAN HONG SAIK Vs. STATE

JUDGEMENT

(1.) The instant petition is being filed for quashing of the FIR No.126/2011 registered at PS IGI Airport for the offences punishable under section 25 Arms Act, 1959.

(2.) The petitioner also prayed to set aside the charge framed against him vide order dated 18.08.2011 passed by learned ACMM, Dwarka Courts, to which he pleaded not guilty and claimed trial. The same reads as under:-

(3.) As per the charge-sheet, the case of the prosecution against the petitioner is that on 15.03.2011 at about 1950 hrs. at BIS No.4 departure level of T-3, IGI Airport, New Delhi, a passenger, namely; Chan Hong Saik/petitioner, who intended to go to Kuaalalumpur by flight No.1 MH, was carrying one bag, approached for security clearance. During the course of checking, one 9 mm live cartridge was recovered from his bag. The passenger had no valid licence for the ammunition recovered from his possession.