PRITAM PRIYATOSH SWAIN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This is a petition filed by the petitioner seeking quashing of FIR bearing No. 130/2019 under Sec. 25 Arms Act, registered at PS Domestic Airport and the proceedings emanating therefrom.

(2.) Brief facts of the case are that on 17/11/2019 at 4:47 PM the image of Baggage under tag No. 371274 appeared at level-2 and the same was referred for physical check by the complainant on suspicion of ammunitions.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner is a student of Amity University Noida and presently working in NOKIA, Chennai. It is further submitted that he had come to Delhi for the purpose of collecting his degree from the Amity University, Noida and also to attend his college convocation on 8/11/2019, the copy of the Convocation Slip is annexed as Annexure P-2(Colly).