PARVEZ AHMAD Vs. STATE OF U P

JUDGEMENT

(1.) Present writ petition is directed against the order of the Commissioner dated 09.07.20203 passed in appeal under Section 18 of the Arms Act against the order of the District Magistrate dated 25.02.2002 rejecting the appeal filed by the petitioner.

(2.) Petitioner has applied for the arm licence for self defence. The said application was rejected on the basis of the report of the police station Incharge Allahganj that the petitioner appears to be minor and is involved in the communal activities. It appears that earlier report of the police station Allahganj was given in favour of the petitioner but subsequently District Magistrate asked the Superintendent of Police, Shahjahanpur to make the enquiry and give the report. The aforesaid report was given by the police station Incharge, which was affirmed by Circle Officer and Superintendent of Police and on the basis of report application for grant of licence was rejected. Order of the District Magistrate has been upheld by the impugned order.

(3.) Heard learned Counsel for the parties.