BHARATSINH PRATAPSINH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India challenging order dated 27.11.2018 passed by the Joint Secretary, Home Department in Arms Appeal No.647 of 2015, whereby order dated 25.08.2015 passed by the District Magistrate, Surendranagar came to be confirmed, which in turn confirmed order dated 25.11.2013 passed by Additional District Magistrate, Surendranagar. The subject matter pertains to renewal of firearm licence, which came to be rejected by the impugned orders.

(2.) Learned Advocate for the petitioner submitted that the petitioner is an agriculturist and also a political worker. He was also holding post of President of Taluka Panchayat and therefore, looking to threat perception, firearm licence was granted to the petitioner.

(3.) Learned AGP opposes the grant of petition contending that when there are number of offences registered against the petitioner, this petition should not be entertained.