Delhi High Court - Orders
Gian Kaur Malhi vs The State (Govt Of Nct Delhi) on 9 April, 2024
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 1122/2024 & CRL.M.A. 10845/2024
GIAN KAUR MALHI ..... Petitioner
Through: Mr. Amarveer Singh
Bhullar and Mr. Suiyil
Sehrawat, Advs.
versus
THE STATE (GOVT OF NCT DELHI) ..... Respondent
Through: Mr. Sanjeev Bhandari,
ASC for the State with Ms.
Anvita Bhandari, Mr.
Kunal Mittal, Mr. Arjit
Sharma and Mr. Vaibhav
Vats, Advs. with SI Rajesh
Kumar, PS IGI Airport.
CORAM:
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 09.04.2024
1. The present petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (CrPC) seeking quashing of FIR No. 169/2024 dated 01.03.2024, registered at Police Station I.G.I. Airport, for offence under Section 25 of the Arms Act, 1959.
2. The learned counsel for the petitioner submits that the petitioner is a senior citizen and is a US national.
3. He submits that live cartridge was found in the baggage of the petitioner accidentally while she was travelling to the USA.
4. He submits that the petitioner has no knowledge as to how the said cartridge came into her baggage. He submits that the petitioner was not in a conscious possession of any arms or ammunition.
This is a digitally signed order.
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5. Issue notice.
6. Mr. Sanjeev Bhandari, learned Additional Standing Counsel for the State, accepts notice and seeks time to file a reply.
7. Let the same be done within a period of four weeks.
8. List on 30.05.2024.
AMIT MAHAJAN, J APRIL 9, 2024 'KDK' This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 11/04/2024 at 04:13:20