REGENT COMPUTRONICS PVT. LTD.

SHAYAMSUNDER R.AGARWAL Appellant

V/S

ASHOK VASTRAD, POLICE INSPECTOR, BHAYANDAR POLICE STATION, BHAYANDAR Respondents

Referred Judgements :-

ALL INDIA INSTITUTE OF MEDICAL SCIENCES EMPLOYEES UNION V. UNION OF INDIA AND ORS. [REFERRED TO]
VINEET NARAIN AND ORS. V. UNION OF INDIA AND ANR. [REFERRED TO]
LALLAN CHAUDHARY AND ORS. V. STATE OF BIHAR AND ANR. [REFERRED TO]
RAMESH KUMARI V. STATE (N.C.T. OF DELHI) AND ORS. [REFERRED TO]
SHASHIKANT V. CENTRAL BUREAU OF INVESTIGATION AND ORS. [REFERRED TO]
H N RISHBUD VS. STATE OF DELHI [REFERRED TO]
STATE OF UTTAR PRADESH VS. BHAGWANT KISHORE JOSHI [REFERRED TO]
P SIRAJUDDIN VS. STATE OF MADRAS [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
MOHINDRO VS. STATE OF PUNJAB [REFERRED TO]
SUPERINTENDENT OF POLICE C B I VS. TAPAN KR SINGH [REFERRED TO]
SHAKILA ABDUL GAFAR KHAN VS. VASANT RAGHUNATH DHOBLE [REFERRED TO]
GANGADHAR JANARDAN MHATRE VS. STATE OF MAHARASHTRA [REFERRED TO]
JACOB MATHEW VS. STATE OF PUNJAB [REFERRED TO]
HARI SINGH VS. STATE OF U P [REFERRED TO]
LALLAN CHAUDHARY VS. STATE OF BIHAR [REFERRED TO]
M S SAINI VS. SECRETARY DEPARTMENT OF HOME BANGLORE [REFERRED TO]
DNYANDEO KRISHNA CHAUDHARY VS. STATE OF MAHARASHTRA [REFERRED TO]
KOTAK MAHINDRA BANK LTD VS. NOBILETTO FINLEASE AND INVESTMENT PVT LTD [REFERRED TO]
GURJANT SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) In this petition, following questions arise.

(2.) The learned counsel appearing for the petitioner and the respondents have addressed us on the above questions. Since the above questions of law have arisen in some other petitions also, the learned counsel Ms. Anjali Iyer and Mr. J.S. Kini have requested us to give them a hearing. We have accordingly heard them.

(3.) The facts of the present petition will have to be shortly stated. The petitioner claims to be a businessman. He carries on business in Mira Bhayandar area. He is carrying on business of real estate. According to him, he had received threatening calls from the members of underworld and hence the police had given him protection. According to the petitioner in the year 2004, he had applied for a revolver licence. At that time, respondent 3, PI Vastrad attached to Bhyandar Police Station (West), had given him a certificate that no criminal cases were pending against him. The said certificate is dated 20/2/2006.

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SHAYAMSUNDER R AGARWAL Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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