Delhi High Court
Narendra Kumar Gupta vs State Of Nct Of Delhi on 18 May, 2021
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 18.05.2021
+ W.P.(CRL.) 744/2021
NARENDRA KUMAR GUPTA ..... Petitioner
Through Mr. Ajay P. Tushir, Adv. with
Mr.Varun Malik, Adv.
versus
STATE OF NCT OF DELHI ..... Respondent
Through Ms. Kamna Vohra, ASC for State.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
J U D G M E N T (ORAL)
CRL. M.A. 5356/2021
1. Allowed, subject to all just exceptions.
2. Application is disposed of.
W.P.(CRL.) 744/2021
1. The present petition is filed under Articles 226/227 of the Constitution
of India read with section 482 Cr.P.C. seeking quashing of FIR No.
265/2019 dated 17.06.2019 registered at Police Station - I.G.I. Airport, for
the offences punishable under Section 25 Arms Act, 1959 and all
proceedings emanating therefrom.
2. The petitioner submits that on 17.06.2019 at about 1045 hours, when
petitioner was waiting for his flight from Delhi to Lucknow by Vistara
Airlines, flight no.UK-641, his baggage was put for screening wherein one
live cartridge of .32bore with S&WL (KF) live ammunition was detected.
However, he was not in conscious possession of the live bullet detected,
since the petitioner could not produce any valid license for the ammunition,
the present FIR was registered.
3. During interrogation, the petitioner disclosed that he had a valid arms
license issued by the State of Uttar Pradesh. During further course of
investigation, petitioner produced a copy of his Arms License bearing
number 447/PS Karvi, Chitrakoot, UP which was verified from the District
Magistrate, Chitrakoot, UP and found to be genuine and the said arm license
is valid in all over India. Therefore, the present FIR deserves to be quashed.
4. It is well settled that where a person is not conscious of the
ammunition in his possession, an offence of under Section 25 of the Arms
Act, 1959 would not be made out in view of judgments Surender Kumar @
Surender Kumar Singh vs. The State (GNCT of Delhi) & Anr.: W.P.(Crl.)
2143/2019 decided on 27.09.2019; Aruna Chaudhary vs. State & Ors.:
W.P.(Crl.) 1975/2019 decided on 25.09.2019 and Paramdeep Singh Sran
v. The State (NCT of Delhi) W.P.:(Crl.) 152/2019 decided on 29.08.2019),
therefore, Section 25 Arms Act was converted into Section 30 Arms Act as
the Petitioner was holding a valid Arms License.
5. The fact remains that this Court in Chan Hong Saik (Supra) quashed
the FIR by holding that a single cartridge without firearm is a minor
ammunition which is protected under clause (d) of Section 45 of the Arms
Act. The larger Bench referred above did not agree with the opinion of this
Court but however, opined that the possession of the ammunition was
unconscious and there was no arm with the accused and there was no threat
to anyone, therefore this Court has rightly quashed the FIR.
6. In the case in hand, it is not the case of the prosecution that there was
fire arm recovered from the petitioner or there was any threat to anyone at
the Airport.
7. Thus, in the present case also, the possession of the ammunition was
unconscious and there was no threat to anyone.
8. Accordingly, for the reasons afore-recorded, FIR No. 265/2019 dated
17.06.2019 registered at Police Station - I.G.I. Airport, for the offences
punishable under Section 25 Arms Act, 1959 and all proceedings emanating
therefrom are hereby quashed.
9. The petition is allowed and disposed of accordingly.
(SURESH KUMAR KAIT)
JUDGE
MAY 18, 2021/ab
