JASBIR CHAHAL Vs. STATE

JUDGEMENT

(1.) Crl.M.C. 854/2018 & Crl.M.A.3140 /2018(stay)

(2.) The allegations in the FIR are that the petitioner, who is a Canadian Citizen of India origin, was travelling to Canada from Delhi. During scrutiny 12 live cartridges of 0.25 bore was found in the hand Baggage.

(3.) The contention of learned counsel for the petitioner is that the petitioner was travelling to Mexico via Canada to attend a marriage and was not aware that the hand bag contained live cartridges. At the time when the petitioner was apprehended, the petitioner immediately stated that he was not aware that live cartridges were present. He had earlier possessed a valid arms licence and a pistol of 0.25 bore, the bore of which live cartridges were found in his baggage.