BALJIT SINGH CHAHAL Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks quashing of FIR No. 67/2018 registered at Police Station IGI Airport, Delhi for the offences punishable under Section 25/54/59 Arms Act, 1959 and all proceedings emanating therefrom.

(2.) The brief facts of the case are that the petitioner was travelling from Delhi to Amsterdam by Flight No.KL-0872 having Seat No.65B on 13.02.2018 at about 0205 hrs when 01 ammunition was recovered from his hand bag subsequent to which, FIR No.67/2018 dated 13.02.2018 was registered at P.S. IGI Airport, Delhi U/S 25/54/59 Arms Act 1959.

(3.) Thereafter, the petitioner was put to joint interrogation by the Special Cell, Delhi Police, during which the petitioner stated that since he had to rush to Delhi from his native District Shahid Bhagat Singh Nagar, Punjab to reach IGI Airport in time for his flight, he put the hand bag without thoroughly checking the contents thereof and therefore, himself could not have known the presence of the cartridge in his luggage/hand baggage. The above said 1 live cartridge belongs to the petitioner and the petitioner also holds an Arms License bearing No.DM/SBS/DUP/SNSR/0415/30 valid in Punjab from 01.03.2012 to 01.03.2020. Further, the factum of the aforesaid Arms Licence was duly informed to the IO during investigation, who duly verified the petitioner's license from the office of the Additional District Magistrate, District Nawanshahr, Punjab.