MOHANLAL CHANDULAL SARAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE petitioner had initially been issued an arms licence by the District Magistrate, Ludhiana on 20-11-1979 under the provisions of the Arms Act, 1959 (hereinafter referred to as "the said Act") which was valid upto 19-11-1985. In the meantime, the petitioner made an application on 17-12-1979 for registration of his arms licence in Bombay. That application was considered and finally, the arms licence was registered in Bombay on 26-3-1986. The said arms licence was renewed from time to time and lastly it was renewed upto the period 19-11-1991.

(2.) A couple of months before the expiry of the said licence on 17-8-1991, a report about the involvement of the petitioner in a criminal case and possible breach of peace was received by the Deputy Commissioner of Police, Zone V.

(3.) A show cause notice was issued on 30-9-1991 why the arms licence of the petitioner should not be revoked. The reply to the show cause notice was received from the petitioner on 24-10-1991.