RITESH TANEJA Vs. STATE

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure seeking following prayers :-

(2.) The brief facts of the case are that on 6/2/2019, the petitioner was departing from New Delhi to Raipur, via GoIndigo flight No. 6E-2757, seat No. 7F. It is alleged that during screening of the petitioner's hand baggage 15 live cartridges were recovered. On questioning, the petitioner could not produce any arms licence but he stated that those catridges were related to him and he possesses the licence but the same was not carried by him at that time. He only produced the deposition slip of his licenced weapon. Hence, the present FIR bearing No 044/2019 under Sec. 30 Arms Act, 1959 was registered.

(3.) I have heard the learned counsel for the petitioner, learned APP for the State. I have also perused the status report filed by the State.