RAJAT YADAV Vs. STATE OF U.P

JUDGEMENT

(1.) The petitioner applied for a fire arms license by applications dtd. 3/7/2020 and 7/6/2021.

(2.) By the impugned order dtd. 5/7/2021 the licensing authority/ District Mainpuri has declined to grant the arms license to the petitioner.

(3.) Sri Sanjeev Kumar Pandey, learned counsel for the petitioner contends that the denial of the arms license to the petitioner on the footing that the petitioner does not faces any imminent threat to his life is arbitrary and illegal. He relied on various judgments rendered by this Court in Arvind Kumar Vs. State of U.P. and others reported at 2012 76 ACC 457, Ram Chandra Yadav Vs. State of U.P. and another reported at 2010 (69) ACC 490; Brij Nandan Singh Vs. State of U.P. and others reported at 2011 (75) ACC 331 and also the judgments rendered by this Court on 21/5/2019 in Bhoore Singh Vs. State of U.P. and another Writ C No. 17507 of 2019, judgment rendered on 23/5/2019 in Indal Singh Vs. State of U.P. and another Wrti C No. 17833 of 2019 and the judgment of this Court rendered on 7/12/2019 in Kammod Vs. State of U.P and other Writ C No. 39541 of 2019.