PAWAN SHRIYANSH DIWAKAR Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner is aggrieved by order dtd. 6/4/2018 (Annexure P/3), whereby, respondent No.1 has rejected his application for grant of licence for a revolver.

(2.) The brief facts of the case are that petitioner is a permanent resident of district Seoni and is running multiple businesses. He apprehended danger of his life from smugglers of cows, dacoits and thieves, therefore, for self defense, he applied for the licence of aforesaid Arms which although was recommended by the Superintendent of Police, Seoni, however, the same has been rejected by respondent No.1 without assigning any reason.

(3.) Learned counsel appearing for the petitioner placed reliance on a Division Bench decision of this court in the matter of Chhotelal Pachori Vs. State of M.P. and others,2019(2) MPLJ 697. and a recent decision of this court in the case of Shishir Tiwari Vs. The State of M.P. and others,W.A.No.1295/2021 decided on 13/2/2022.