VISHAL PRABHAKAR PARAB Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Sabrad, learned Counsel appearing for the Petitioner and Mr. Sawant, learned AGP appearing for the State.

(2.) The Petitioner is challenging the legality and validity of the Order dtd. 7/10/2022 passed by the District CollectorSindhudurg, by which the authorities had refused to grant arms licence to the Petitioner and the Order dtd. 24/4/2023 passed by the Divisional Commissioner, Konkan Division in Appeal No.17 of 2022 filed under Sec. 18 of the Arms Act, 1959 (hereinafter referred to as "the said Act"), by which said Order dtd. 7/10/2022 is confirmed.

(3.) Mr. Sabrad, learned Counsel appearing for the Petitioner pointed out the impugned Orders dtd. 7/10/2022 and 24/4/2023 and submitted that the reasons given for refusal to grant arms licence are contrary to the provisions of Sec. 14 of the said Act. He relied on the decision of a learned Single Judge of this Court dtd. 2/2/2017 in the case of Pawan s/o. Ashok Bora v. The State of Maharashtra & Ors.,2017 SCC Online Bom 267:(2017) 4 Mah LJ 619. [Aurangabad Bench]. He, more particularly relied on paragraph No.8 of the said decision.