SUNIL RAMRAO CHAUDHARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petition is filed to challenge the decision given by the appellate authority, respondent No.2, in Appeal No.927/2011 in the matter of grant of firearms licence to the petitioner. The Collector had rejected the application and this decision is confirmed by the appellate authority. Heard both the sides.

(2.) The petitioner had applied before the District Magistrate, Parbhani for giving him licence to have firearms for self defence. The matter was referred to the District Superintendent of Police for giving the report in respect of necessity to grant the licence under section 13 of the Arms Act, 1959. The report was given that the petitioner was not involved in any incident on the basis of which it can be said that he needs firearms for self defence and other wise also there was no necessity to give licence in respect of firearms to the petitioner.

(3.) It is the case of the petitioner that other Police Officer like Deputy Superintendent of Police of L.C.B. had given positive report but this report was not considered. He submitted that the petitioner owns one petrol pump and due to recent incidents he feels that the cash collected at this petrol pump needs to be carried to bank with some protection and for that there is necessity of such firearms. He is also an agriculturist and his land is situated at some distance from the residential locality and so on that ground also he wants firearms.