ISHA RASHID Vs. STATE

JUDGEMENT

(1.) By the present petition the petitioner seeks quashing of FIR No. 34/2016 registered at PS Domestic Airport, New Delhi under Sec. 25 Arms Act and the proceedings emanating therefrom.

(2.) The allegations against the petitioner are that on 29th March, 2016 while boarding Indigo Airlines in the check-in baggage of the petitioner one 7.65 MM cartridge was recovered. Since the petitioner did not possess any valid license for the ammunition, the case was registered. The cartridge was sent to FSL and a report was received that the exhibit was ammunition as defined under the Arms Act, 1959.

(3.) During investigation it was also revealed that the father of the petitioner was holding a valid arms license for All India for carrying a NP Bore Revolver since 26th June, 2002. Investigation was conducted from the father of the petitioner who revealed that to ensure safe custody he has kept the revolver along with its bullets hidden in the baggage and when his daughter i.e. the petitioner shifted from Jammu to Delhi to pursue her studies at Jamia University, he gave her bag after taking out the revolver and the bullets, however inadvertently one bullet remained stuck in one of the corners of the bag which was detected at the Airport when she was coming back from Delhi.