DILIPBHAI HARIBHAI VITHANI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The present writ petition has been filed seeking appropriate writ, order or direction quashing and setting aside the order passed by the Additional Secretary, Home Department dtd. 20/11/2021 rejecting the appeal of the petitioner confirming the order passed by the Police Commissioner, Surat, dtd. 30/1/2020.

(3.) The petitioner is an agriculturist and also a broker of lands and textile material and has to deal with cash transaction and hence, he applied for arm license (revolver) vide his application dtd. 15/11/2019 before the Deputy Police Commissioner, Surat. The petitioner had attached the requisite documents along with his application including, FIR being C.R.No.I-144 of 2018 registered by him for the offence of abduction. By the impugned order dtd. 30/1/2020, the Deputy Commissioner of Police has rejected the application of the petitioner. The appeal filed against the said order is also rejected by the order dtd. 20/11/2021.