SUNEEL KUMAR SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This intra Court appeal takes exception to order dtd. 4/2/2021, passed by the learned Single Judge in Writ Petition No. 3760 of 2019, whereby, petition preferred by appellant-petitioner, has been dismissed.

(2.) The facts of the case are that appellant applied for the licence of Pistol/ Revolver under the provisions of THE ARMS ACT, 1959 (FOR SHORT THE "ACT OF 1959") read with THE ARMS RULES, 2016 (FOR SHORT THE "RULES OF 2016"). His case was positively recommended by the Collector and Superintendent of Police of the concerned district. Thereafter, the recommendations were forwarded by the Commissioner Rewa, Division Rewa to the State Government vide letter dtd. 22/2/2018. The State Government vide order dtd. 22/9/2018 rejected the application of the appellant in exercise of powers under Sec. 14(1) (b) (i) of the Act of 1959. The appellant, therefore, approached this court. The learned Single Judge did not find any substance in the writ petition and, therefore, dismissed the same. Hence, the appellant is in the instant intra court appeal.

(3.) Learned counsel for the appellant submits that rejection of his application on the ground that there was no threat to the appellant from any person or group of persons, is erroneous. He placed reliance on the decision of Division Bench of this Court in the matter of Chhotelal Pachori Vs. State of M.P. and Others WA 1249-2018 decided on 10/1/2019 and submits that there is no necessity to explain a threat to his life or security.