ANURAG WALIA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) CRL. M.A. 38281/2019 :- Allowed, subject to all just exceptions.

(2.) Application is disposed of.

(3.) Vide the present petition, the petitioner seeks quashing of FIR No. 77/2018 registered at Police Station - Palam Airport, Delhi for the offences punishable under Section 25 Arms Act, 1959 and all proceedings emanating therefrom.