PRATAPBHAI JILUBHAI VALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Challenge in this petition is to the orders dtd. 16/2/2017 and 20/6/2016 passed by the authorities below under the Arms Act .

(2.) Perusal of the order would indicate that the police report is negative on the ground of pendency of a criminal case against the petitioner and therefore the application of the petitioner for revocation of licence was rejected.

(3.) Mr. Rathin Raval, learned advocate appearing for the petitioner would rely on a decision of the Division Bench of this court rendered in Letters Patent Appeal No. 290 of 2016 on 12/6/2017 wherein attention is drawn to paragraphs no. 15 to 18.