DINESHBHAI AMRUTBHAI KEVAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this petition, the petitioner has prayed to quash and set aside the order dated 17. 08. 2001 passed by respondent no. 2 and the order dated 28. 10. 2002 passed by respondent no. 1 in application No. 377/2001, whereby, the said application was rejected and the order dated 17. 08. 2001 passed by respondent no. 2 was confirmed. The petitioner has also prayed to direct the respondents to return the Revolver owned by his father and which is presently lying in Billimora Police Station.

(2.) THE father of the petitioner, Late Shri Amrutlal Fakirbhai Kevat, owned a 32 Bore Revolver under Licence No. Gandevi/73, Billimora 43/45. The said Revolver was in the possession of the father of the petitioner since 1952 to till his demise on 08. 01. 2001.

(3.) DURING the life-time of his father, the petitioner had applied before respondent no. 2 for entering his name as a "retainer" of the Revolver in the licence of his father vide application dated 30. 10. 1995. However, vide communication dated 04. 11. 1995, the petitioner was informed to first renew the licence, which was to expire on 31. 12. 1995 and thereafter, to apply along with the original licence for entering his name as a "retainer". The said Arm had remained in the possession of his (Late) father from 31. 12. 1995 to till his demise on 08. 01. 2001 and thereafter, on 19. 01. 2001, the petitioner deposited the said Arm with Billimora Police Station.