VIRENDRA PRASAD Vs. ADDITIONAL COMMISSIONER OF POLICE

JUDGEMENT

(1.) The petitioner seeks quashing of order dated 10.05.2016 passed by the Additional Commissioner of Police (Licensing) and the order dated 05.10.2016 passed by the Lt. Governor of Delhi (Appellate Authority) thereby rejecting the application of the petitioner seeking grant of an Arms licence.

(2.) The petitioner had applied for obtaining a fire Arms licence. The application stated that the necessity for the weapon was 'for personal safety (self protection)'.

(3.) The petitioner claims to be employed as a Project Manager in a private company, which is engaged in construction business.