GURVEER SINGH Vs. STATE

JUDGEMENT

(1.) This is a petition filed seeking quashing of the FIR 33/2022 dtd. 25/1/2022 registered at PS IGI Airport under Sec. 30 Arms Act and all proceedings emanating therefrom.

(2.) The brief facts of the case are as under:

(3.) The Petitioner was travelling from Delhi to Toronto, Canada, in flight no. AC043, seat no. 35B, and was at Terminal 3, Indira Gandhi International Airport, New Delhi. The Petitioner after entering the airport went for the clearance check where he reportedly placed his jacket along with other articles in the X-Ray Baggage Inspection System for screening and checking of the articles.