SUHAIL AHMAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mohd. Ateeq, learned counsel for petitioner, learned State counsel and perused the record.

(2.) By means of the present writ petition, the petitioner has challenged the order dated 24.04.2012 passed by respondent No. 3 thereby rejecting the petitioner's application for grant of arms license and order dated 21.01.2014 passed by respondent No. 2/Commissioner, Faizabad Division, Faizabad thereby dismissing the petitioner's appeal.

(3.) Learned counsel for petitioner submits that petitioner is a law abiding citizen and always makes an effort to remove social evils in the society. He use to face some miscreant and unsocial elements and he has filed a complaint/FIR against some unsocial persons of t6he locality where he is residing. Due to the said act, the unsocial elements have threatened the petitioner, as such in order to save his life, on 24.02.2011 petitioner applied for arms license. By an order dated 24.04.2012, Licensing Authority has rejected the petitioner's application that there is no threat perception, so there is no justification or reason to grant the petitioner's arms license by invoking the provisions as provided under Sec. 14(1)(khha)(1)(3) of the Arms Act, 1959. By order dated 24.04.2012 passed by Licensing Authority was challenged by filing an appeal No. 2333 /Amethi (Suhail Ahmad Vs. State of U.P.) under Sec. 18 of the Arms Act, rejected by order dated 21.01.2014 passed by the appellate authority.