KARAN SAJNANI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Revision Case is filed by the petitioner-accused No.1 seeking to set aside the impugned Order dtd. 8/9/2015 in Criminal Miscellaneous Petition No.3408 of 2014 in C.C.No.299 of 2014 passed by the learned VIII Metropolitan Magistrate, Cyberabad at Rajendranagar, presently pending on the file of the learned XXV Additional Judicial Magistrate of First Class, Rangareddy District at Rajendranagar (for short 'the learned trial Court'), registered for the offence under Sec. 25(1)(A) of the Arms Act, 1959, (for short 'the Act').

(2.) Heard Ms. Zainab Khan, learned counsel, representing Sri T.Bala Mohan Reddy, learned counsel for the petitioner and Smt.S.Madhavi, learned Assistant Public Prosecutor for the State-respondents. Perused the record.

(3.) Brief facts of the case are that the petitioner-accused No.1 and accused No.2 are friends. On 21/1/2011, the petitioner-accused No.1 celebrated his birthday at Calcutta, during which accused No.2 gifted one 380 live ammunition to the petitioner-accused No.1 for the purpose of using the same as a locket for a neck chain. The petitioner-accused No.1 kept the said live ammunition in his bag and subsequently travelled to Hyderabad by train to attend a marriage. After attending the marriage, on 13/2/2011 at around 10:00 hours, the petitioner-accused No.1 arrived at Rajiv Gandhi International Airport, Shamshabad, along with his luggage, intending to return to Calcutta. During the security check at the airport, the aforementioned live ammunition was found in his bag. For which, a case was registered against the petitioner-accused No.1 in FIR/Crime No.51 of 2011 for the offence punishable under Sec. 25(1)(A) of the Act.