SHESHRAO @ VIJAY BHIKAJI SALVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent, Rule made returnable forthwith. By consent, heard finally.

(2.) The petitioner had made an application for a licence to acquire, hold and possess a firearm, to the licensing authority i.e. Commissioner of Police, Aurangabad. This application was rejected by the said licensing authority by an order dated 19.07.2011.

(3.) Amongst other things, it is contended that the licence came to be refused to the petitioner on the basis that two criminal cases were pending against him. It is submitted that these cases were already over and had resulted in the acquittal of the petitioner. On this, it is submitted that the order passed by the competent authority and the order passed by the appellate authority are bad in law and need to be set aside.