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Delhi HC: Where No Conscious and Knowledgeable Possession of Firearm, Case Cannot Proceed - (30 Jan 2020)

CRIMINAL

Delhi High Court has held that if there is nothing in the First Information Report which indicates a conscious and knowledgeable possession of a firearm, no case can proceed under section 25 of the Arms Act, 1959.

Tags : DELHI HIGH COURT   POSSESSION OF FIREARMS  

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