MARIA ASSUNTA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Sec. 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 320/2013 dated 26.10.2013 under Sec. 25/54/59 of the Arms Act, 1959 registered at Police Station IGI Airport, Delhi and the proceedings arising therefrom.

(2.) The facts as culled out from the record are that on 25.10.2013 at about 2200 hours, the petitioner who is a United States of America resident reported for pre -embarkment security check at the airport. During screening of her hand baggage, one live cartridge was detected. On inquiry, the petitioner admitted the same but failed to produce any legal document to retain the cartridge. The petitioner was offloaded and handed over to the police for further action along with the recovered cartridge. The inquiry revealed that the petitioner was travelling to Newark by Flight No.UA -83X.

(3.) On receipt of the information, the police reached the airport and seized the recovered live cartridge after preparing its sketch. The cartridge was converted into a sealed parcel and FSL form was filled up. A rukka was prepared and FIR of the present case was registered.