CHARENJIT SINGH BAKSHI Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present petition seeks quashing of FIR No.576/2025 dtd. 17/8/2025, registered at P.S. IGI, Airport for commission of offence under Sec. 30 of Arms Act, 1959, along with all consequential proceedings emanating therefrom.

(2.) Briefly stated, the case of prosecution is that on 16/8/2025, the petitioner, who intended to travel from Delhi to Hong Kong, checked his baggage and when the image of his bag appeared on inline baggage screening monitor, it was suspected containing undeclared ammunition.

(3.) The suspicion resulted in physical search and during such search of his bag, one live cartridge with "KF 7.65" engraved on the base was recovered and it was in the abovesaid backdrop of the facts that a case under Sec. 30 of Arms Act, 1959 was registered against the accused.