LAWS(MEGH)-2024-5-2

WILLIAM RICHMOND MARBANIANG Vs. STATE OF MEGHALAYA

Decided On May 13, 2024
William Richmond Marbaniang Appellant
V/S
STATE OF MEGHALAYA Respondents

JUDGEMENT

(1.) Facts of the case as could be seen from this petition is that the petitioner herein was an Arms Licence Holder of 2(two) firearms, being a Cogswell and Harrison (0.12 Bore DBBL Gun) and one .22 Bore Rifle, made in Belgium FNB. Licence for such arms was issued by the competent authority on 20/10/1998 being number LN23434A21119.

(2.) The said licence was supposed to be renewed every three years which was done so till 1/1/2019 valid upto 31/12/2021, whereupon, the petitioner has then submitted the licence in the Office of the District Magistrate, East Khasi Hills District, Shillong for the process of renewal of the same.

(3.) The petitioner was then communicated vide order No. AE.23/32/2019/45, dtd. 19/5/2023 issued by the District Magistrate, Shillong that his application for renewal was rejected on the ground that he is said to be involved in Rynjah P.S. Case No 16(03) of 2007 under Sec. 302 IPC and that the same will be renewed till such case is dropped or dismissed by the court.