RANVIR ARORA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Crl. M.A. 6778/2017 For the reasons stated in the application 21 days delay in filing the counter affidavit by respondent No. 3 is condoned. Counter affidavit is taken on record. Application is disposed of. Crl. M.C. 729/2017 By the present petition the petitioner seeks quashing of FIR No. 55/2016 under Section 25 Arms Act registered at PS IGI Airport and the proceedings pursuant thereto.

(2.) The allegations in the FIR in question are that while the petitioner was travelling from New Delhi to Toronto by flight No. NW-230 when his handbag was being screened it was revealed that there were three live ammunitions of KF-7.65 in the hand-baggage.

(3.) During the investigation petitioner revealed that he had a valid arms license and he got it issued on 3rd February, 2016. On 5th February, 2016 he went to attend the Demo Class to the authorized arms dealer and thus was carrying the ammunitions in the hand baggage in the inner pocket. On 6th February when he came to Delhi, his luggage was packed by his mother who did not check the inner pocket and thus the three ammunitions were left inside the hand baggage. The petitioner produced a valid Arms License No. CP/ASR/ARM/CL/0216/016 valid upto 2nd February, 2019 and it was also verified to have been issued from the office of DCP, Amritsar, Punjab. Thus, instead of Section 25 Arms Act, charge-sheet was filed for offence punishable under section 30 of the Arms Act.