VISHWANATH SAHU Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) RECORD perused. Heard the respondent.

(2.) ORDER dated 01.07.2010 and its affirmation by order dated 19.07.2010 rejecting petitioner's application for grant of Pistol/Revolver license has been rejected.

(3.) NO material has been commended at to establish threat to petitioner's life and property and for an unforeseen threat the petitioner already has a twelve bore licence.