UNDIS VATVEDT SINGH Vs. STATE

JUDGEMENT

(1.) The petitioner seeks quashing of FIR No.223/2015 under Sections 25/54/59 Arms Act, Police Station IGI Airport as also Orderon-Charge dated 11.01.2018.

(2.) The allegations in the FIR are that the petitioner, who is a Norwegian national, was travelling to Norway from Delhi. During scrutiny one live cartridge was found in her Check-in Baggage.

(3.) The contention of learned counsel for the petitioner is that the petitioner had gone to visit the relatives of her husband in Nabha, Punjab and thereafter she was to travel to Norway. Since, she ran short of space in her baggage, a Bag was borrowed from one of the relatives of her husband namely Mrs. Sandesh Mohinder Kaur. It is contended that the petitioner was not aware that the said Bag contained a live cartridge. At the time when the petitioner was apprehended, the petitioner immediately stated that the bag was borrowed from Mrs. Sandesh Mohinder Kaur.