KOLLAM DISTRICT RIFLE ASSOCIATION Vs. UNION OF INDIA, REPRESENTED BY THE SECRETARY, MINISTRY OF HOME AFFAIRS, JAI SINGH MARG, CONNAUGHT PLACE, NEW DELHI, DELHI

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, Kollam District Rifle Association, Kollam. I also heard the learned Standing Counsel for the Central Bureau of Investigation (CBI) and the learned Special Public Prosecutor for the National Investigating Agency (NIA). Learned Public Prosecutor appearing for the State is also heard.

(2.) The petitioner approached this Court seeking following reliefs:

(3.) The petitioner's contention is that there is a National Rifle Association functioning in all India level and State Riffle Associations functioning in various States, including the State of Kerala. The State Rifle Associations are affiliated to the National Rifle Association of India. In the State of Kerala, there are 10 District Rifle Associations. The Kerala State Rifle Association is having license for dealing in arms and ammunitions. It functions as an authority to coordinate and regulate the functioning of the District level Rifle Associations. In order to impart training in shooting, arms and ammunitions are to be purchased from National Rifle Association by the District Rifle Association. Depending on the requirements of the arms and ammunitions, the District Rifle Associations will submit application to the Kerala State Rifle Association for its recommendation and it will be forwarded to the National Rifle Association. They, in turn, will sanction the supply of arms and ammunitions.