RAM GOPAL DANDOTIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) SINCE similar legal question is involved in these matters, the matters are analogously heard.

(2.) SHRI Prashant Sharma submits that by impugned order, Annexure P-2, the petitioner's arm licence was suspended, against which appeal was preferred before the appellate authority. Learned counsel submits that appellate authority has committed an error in holding that the appeal at this stage was not maintainable. Shri Sharma submits that under Section 17 of the Arms Act, 1959, arm licence can be suspended for a limited period and it cannot be done without mentioning the period for which arm license is suspended.

(3.) THUS, bare perusal of the provision shows that the appeal was very much maintainable against suspension of licence before the appellate authority.