ANJUM ASGAR ZAIDI Vs. STATE

JUDGEMENT

(1.) Petitioner impugns order on charge dated 01.11.2017 whereby the petitioner has been charged for having committed an offence punishable under Section 30 of the Arms Act.

(2.) The allegations in the FIR are that during screening of the hand baggage at the Airport, in the bag of the petitioner, one live ammunition of .32 bore was found. FIR was registered against the petitioner alleging violation of Sections 25/54/59 of the Arms Act.

(3.) At the time of framing of charge after hearing arguments, the trial court was of the view that a charge under Section 30 of the Arms Act was liable to be framed.