Delhi High Court - Orders
Namanpreet S Dhillon vs State on 11 April, 2022
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~69
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 1530/2022
NAMANPREET S DHILLON ..... Petitioner
Through: Counsel (appearance not given)
versus
STATE ..... Respondent
Through: Mr Amit Ahlawat, APP for State
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 11.04.2022 CRL.M.A. 6619/2022 Exemption allowed, subject to all just exceptions. The application stands disposed of.
CRL.M.C. 1530/2022 & CRL.M.A. 6618/2022 This is a petition seeking quashing of FIR No. 0308/2021 dated 15.11.2021, under Section 25 of the Arms Act, registered at Police Station- IGI Airport, New Delhi.
The petitioner who is a U.S. resident, was found with a live cartridge at IGI International airport on 15.11.2021. It is submitted that it not a case of conscious possession of the cartridge by the petitioner and the ammunition had been legally purchased by the uncle (tayaji) of the petitioner.
Issue notice. Mr Amit Ahlawat, learned APP appearing for the State accepts notice. He seeks and is granted two weeks to file a status report.
List on 28.07.2022.
JASMEET SINGH, J APRIL 11, 2022/sr Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:AMIT ARORA Signing Date:12.04.2022 18:43:12