PREMNARAYAN MEWALAL GIRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of rule for the respondent-State.

(2.) The present petition has been filed seeking the following relief:-

(3.) It is the case of the petitioner that though he has been holding an arm license for more than 20 years for the weapon .12 bore gun D.B.B.L numbered as 12103, his license is not being renewed only on the basis of the criminal offence registered against him under Ss. 323 , 294B , 506(1) and 114 of the Indian Penal Code, 1860 (for short "the IPC ").