Delhi High Court - Orders
Shafeek Ahmad vs State (Nct Of Delhi) on 2 March, 2022
Author: Asha Menon
Bench: Asha Menon
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 459/2022
SHAFEEK AHMAD ..... Petitioner
Through: Mr. Varun Malik, Adv.
Versus
STATE (NCT OF DELHI) ..... Respondent
Through: Ms. Jyoti Babbar, Adv. for Mr.
Rajesh Mahajan, ASC for State with
SI Satyaveer, P.S. IGI Airport.
CORAM:
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 02.03.2022 CRL.M.A. 4005/2022 (for exemption)
1. Allowed, subject to just exceptions.
2. The application stands disposed of. W.P.(CRL) 459/2022
3. This writ petition has been filed under Article 226/227 of the Constitution of India read with Section 482 of Criminal Procedure Code for quashing of FIR No.240/2021 registered under Section 30, Arms Act at P.S. IGI Airport, Delhi and the consequential proceedings emanating therefrom.
4. Mr. Varun Malik, learned counsel for the petitioner submits that the petitioner was found to be in possession of six live ammunition's (bullets). It is his contention that these were for his licensed pistol. The petitioner has not yet been arrested and he was neither in police custody nor in judicial custody.
W.P.(CRL) 459/2022 Page 1 of 2 Signature Not Verified Signed By:MANJEET KAUR Signing Date:02.03.2022 21:15:405. Issue notice.
6. Ms. Jyoti Babbar, learned counsel appearing for Mr. Rajesh Mahajan, Additional Standing Counsel for the State accepts notice and seeks some time to submit a Status Report.
7. The Status Report be filed within fifteen days.
8. List on 26th July, 2022.
9. The order be uploaded on the website forthwith.
ASHA MENON, J.
MARCH 2, 2022 'bs' W.P.(CRL) 459/2022 Page 2 of 2 Signature Not Verified Signed By:MANJEET KAUR Signing Date:02.03.2022 21:15:40