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Delhi HC: Mere Possession of Ammunition Without Awareness Will Not Amount to Offence Under Arms Act - (06 Jun 2019)

CRIMINAL

Delhi High Court has noted that only the conscious possession of a firearm or ammunition, where the person is fully aware of the possession, can amount to offence under the Arms Act 1959 (Arms Act). Applying this principle, the Court quashed an FIR registered against one Hari Kishen under Section 25 of the Act for allegedly possessing a live cartridge.

Tags : DELHI HC   ARMS ACT  

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