GAGANJOT SINGH Vs. STATE

JUDGEMENT

(1.) The Petitioner has filed this writ petition praying for quashing of FIR no.158/2014 under Sections 25/54/59 Arms Act, PS IGI Airport and proceedings emanating therefrom.

(2.) During the pendency of this petition, chargesheet has also been filed. Copy of the chargesheet has been placed on record by the State on 11.07.2014. Copy has also been supplied to learned counsel for the Petitioner.

(3.) The case of the Petitioner is that he is 19 years old Student and a Green Card holder in United States of America for the last 10 years. He had been staying in America with his parents. The Petitioner came to India about four years ago on Student Visa and had been pursuing his studies while staying with his real Uncle. After completing his studies, the Petitioner planned to return to his parents in United States of America and got booked his air ticket for travel in China Eastern Air Lines having Flight No.MU-564 wherein seat 70-H was allotted against Passport No.470434993 from International SHA T-3 (IGI Airport), New Delhi.