KAVERDEEP SINGH KHERA Vs. STATE AND ORS.

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks quashing of FIR No. 112/2016 registered at Police Station - Chankya Puri, Delhi for the offences punishable under Section 25/54 Arms Act, 1959 and all proceedings emanating therefrom.

(2.) The present petition is filed under Section 482 Cr.P.C. by stating that a complaint was received at Police Station Chankya Puri, New Delhi from Mr.Mahesh Yadav, Sec. Coordinator at US Embassy, who while performing duty at US Embassy Visa Gate No.6 at around 08:30 a.m., during the physical scanning/checking, one live cartridge of 3.7 cm long and 1.5 cm width KF.32S and W.L at the bottom of the round was detected/found in the left pocket of the petitioner's pant. On questioning, since the petitioner failed to produce any license for the said live cartridge, a complaint was registered against the petitioner.

(3.) Thereafter the petitioner was put to joint interrogation by the Special Cell, Delhi Police, wherein the petitioner stated that he has visited American Embassy for seeking tourist visa for US along with his fiance. The petitioner further stated that live bullet was with him by mistake as he was wearing his uncle's pant and also stated that a valid arms licence is issued to his uncle.