VIRENDRA SINGH Vs. STATE OF M P

JUDGEMENT

(1.) Heard.

(2.) The appellant has filed this appeal against the order dated 5-3-2012 passed by learned Single Judge in Writ Petition No. 590/2011. The appellant has also challenged the orders dated 29-12-2010 and 12-10-2010 passed by the District Magistrate, Bhind and appellate authority, Commissioner, Chambal Division, Morena in regard to cancellation of arm licence.

(3.) An arm licence M.P./Bhind/G-1/221/2000B was issued to the appellant on 29-12-2000. Thereafter, he purchased a 12-bore rifle on 4-9-2011. An offence under section 306 read with section 34 of Indian Penal Code vide Crime No. 34/2008 at Police Station Endori, District Bhind was registered against the appellant. He was released on bail in the aforesaid offence. Thereafter, In-charge, Police Station Endori, District Bhind vide letter dated 26-11-2009 requested the Superintendent of Police, District Bhind and the District Magistrate, Bhind for cancellation of arm licence granted to the appellant.