DEEPAK SINGH Vs. JOINT COMMISSIONER OF POLICE

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The Petitioner- Mr. Deepak Singh, who is an 'aspiring shooter' has filed the present writ petition challenging the impugned order passed by the Respondent No. 1-Joint Commissioner of Police (Licensing Unit Police) dtd. 18/10/2022. By the said order, the application for addition of one None Prohibited Bore Pistol (hereinafter, 'NPB Pistol') firearm for the purpose of sport shooting has been rejected. The extract of the said order reads as under:-

(3.) The Petitioner had participated in the 19th Uttarakhand State Shooting Championship 2021 in Small Bore (Rifle/Pistol) held in Dehradun, Uttarakhand in February, 2021 (hereinafter, 'the Championship'). The Petitioner participated in the 25 Meters Standard Pistol Event. The said Championship was conducted by the Respondent No. 3 - National Rifle Association of India ('NRAI'). The Petitioner qualified for the category of an 'aspiring shooter' as per the Norms for Aspiring Shooter issued by NRAI. The Petitioner scored 247 when the Minimum Qualifying Score ('the score') for 'aspiring shooter' is 245.