NAVDEEP KAUR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Crl. M.A.15531/2017 (Exemption)

(2.) The petitioner seeks quashing of FIR No.75/2017 dated 06.03.2017 (P.S.IGI Airport) instituted for the offence under Sections 25/54 and 59 of the Arms Act.

(3.) It has been alleged that while the petitioner was travelling to Canada from Delhi, one live cartridge was found in his baggage. As such the subject FIR was lodged.