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Delhi HC Quashes FIR Against US Citizen Carrying Cartridge at IGI Airport - (01 Aug 2022)

CRIMINAL

Delhi High Court while quashing FIR registered against US citizen found in possession of live ammunition at Delhi Airport, has held that conscious possession is core ingredient to establish guilt for offences punishable under Arms Act and mere possession without awareness can’t make accused liable.

Tags : DELHI HIGH COURT   ARMS ACT   CONSCIOUS POSSESSION  

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