MANOJ KUMAR YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the respondents.

(2.) Instant petition has been filed praying for the following main reliefs:-

(3.) The case set forth by the petitioner is that he is a practicing lawyer at District Pratapgarh and is a law abiding citizen without any criminal record. He applied for grant of a firearms license for the purpose of personal safety and security of his property. The application of the petitioner initially remained pending with the District Magistrate, Pratapgarh, which required the petitioner to file Writ Petition No.27645 (MS) of 2016 in re: Manoj Kumar vs. State of U.P. and others before this Court. This Court vide order dtd. 22/1/2020 disposed of the petition with a direction to the District Magistrate to consider and decide the application of the petitioner. In pursuance thereof, vide order impugned dtd. 7/9/2020, the application of the petitioner for grant of firearms license has been rejected. The appeal filed by the petitioner has also been rejected vide order dtd. 12/4/2019 and hence the petition.