Supreme Court Upholds the Constitutionality of Life Sentences Without Remission Until Natural Death  ||  Supreme Court: Service Benefits Can't be Refused Due to Missing ACRs Not Attributable to Employees  ||  Supreme Court: Courts May Grant Lesser Relief under Order VII Rule 7 CPC, But Not a Different Claim  ||  Supreme Court Dismisses Lokpal's Plea Against Delhi HC Order Quashing Probe into Defence Secretary  ||  SC Grants Bail to Two UAPA Accused, Citing 12-Year Incarceration and Violation of Article 21  ||  Madras High Court: Seeking Divorce over Wife's Accidental Hip Injury is Inhumane  ||  Kerala High Court Directs Stronger Audit and Financial Oversight in Guruvayur Devaswom  ||  Madras High Court Directs State and Judiciary to Expedite Rape and POCSO Trials  ||  Karnataka HC Upholds RTO's Power to Cancel Registration Secured by False Documents  ||  Karnataka HC: Bengaluru-Mysuru Corridor Could be Biggest Scam, Farmers Deprived of Land    

Delhi HC: Unconscious Possession of Firearms Not to Attract Arms Act, 1959 - (05 Jan 2021)

CRIMINAL

Delhi High Court has reiterated that "unconscious possession" of firearms would not attract the rigours of the Arms Act, 1959 while hearing a criminal writ petition moved by an engineering student in whose bag was found 20 live cartridges.

Tags : DELHI HIGH COURT   UNCONSCIOUS POSSESSION OF FIREARMS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved