SUNIL PURSHOTTAM BAGARIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable with the consent of learned counsel appearing for the parties and heard finally.

(2.) This writ petition takes an exception to the impugned order dated 07th March 2017 passed by the Hon'ble Minister of State, Home Department, Government of Maharashtra and also order passed by the Commissioner of Police, Thane on 7th September 2015.

(3.) It is the case of the petitioner that from the year 1992, the petitioner was granted a license to carry out arms for reasons of his personal safety. Since then he has been in continuous possession of the licensed weapon. In the year 2014, during the code of conduct of Maharashtra Legislative Assembly Elections, the petitioner was asked to deposit the weapon and accordingly his licensed weapon was deposited in Vitthalwadi Police Station on 27th September 2014.