ARJUN PURUSHAN Vs. STATE

JUDGEMENT

(1.) Though the matter is coming up for admission, with the consent of the learned counsel of the petitioner and the learned HCGP, who is appearing for respondent -State, the matter is taken up for final disposal. Though respondent No.2, the Security Supervisor of Jet Airways of Mangalore International Airport is served, he has remained unrepresented.

(2.) This case is a good example of how a careless act by a young person can lead to serious consequences. The petitioner, a student studying in 1st year of Engineering Course, was proceeding with his mother and brother to take a flight from Mangaluru to Rajkot via Mumbai to join his father, who was serving as a Project Manager of Reliance Petrochemical Industries, Jamnagar, Gujarat. During the security check, the security personnel found a bullet (7.6 mm) in the wallet of the petitioner. When enquired the petitioner has stated that about two years ago while he was playing near his house, he found the bullet in the debris of neighboring construction site and out of curiosity kept it in his pocket. In the subsequent statement recorded by the Jurisdictional police, the petitioner has repeated the same statement and in the statement of the petitioner's mother, she too has stated the same thing. In fact the mother has stated that she asked her son to throw away the bullet and chided him that he should not keep it with him. The petitioner mischievously pretended as if he has thrown the bullet and later kept it in his pocket and he continued to keep the same in his personal wallet.

(3.) The jurisdictional Magistrate granted bail on 24.12.2016, while the incident had taken place on 23.12.2016.