LAWS(MPH)-1996-12-25

BALJEET SINGH Vs. STATE OF M P

Decided On December 05, 1996
BALJEET SINGH Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) THIS Letters Patent Appeal has been directed against the order passed in writ petition No. 1918 of 1996 on 10th October, 1996. By this order, the learned single Judge dismissed the writ petition preferred under Article 226 of the Constitution of India treating it as premature. The appellant claims to have obtained a gun licence. The appellant had obtained the gun licence from the district of Kurukshetra in the state of Haryana. The appellant claims to be permanent resident of Gwalior. The licensing authority, the District Magistrate, Gwalior found that the appellant had obtained the licence by playing fraud upon the authority of the district Kurukshetra, Haryana, and directed that the said licence be suspended and arm be deposited with some Arms Dealer.

(2.) THIS order has been passed by the District Magistrate, Gwalior by order dated 6th July, 1996. This order is on the file of the writ petition as annexure P/i. The District Magistrate of Gwalior found that deliberately the appellant had concealed certain facts and obtained the licence from the sub-Divisional Magistrate, Thaneshwar in the district Kurukshetra, harayana, by playing fraud.

(3.) ON an preliminary enquiry, it was found that no licence was issued in the name of the appellant from the office of Sub-Divisional Magistrate, thaneshwar, district Kurukshetra, Haryana.