DINESH Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution of India read with Sec. 482 Cr.P.C. by the petitioner for quashing of FIR No. 1/2023 registered under Sec. 30 Arms Act 1959 registered at Police Station IGI Airport.

(2.) In brief, the facts of the case are that the petitioner was travelling from Delhi to Kolkata by Air India Airlines, Flight number A1-762 on 31/12/2022 and during the security check, ammunitions like articles were detected in the baggage of the petitioner. While searching his baggage, three (03) ammunition shaped articles were recovered from the same. As a result, a complaint at Police Station IGI Airport was received on 1/1/2023 by complainant Ms. Dolly, Sr. Associate, DIAL Security and Vigilance, IGI Airport. On the basis of the said complaint, the FIR No. 01/2023 was registered against the petitioner.

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