KUMER SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) By this petition, the petitioner has challenged order dated 13/02/2018 passed by the Additional District Magistrate rejecting the petitioner's application for renewal of the arms license. He has also challenged the order dated 22/03/2019 passed by the Additional Commissioner dismissing the appeal against the rejection order.

(2.) The case of the petitioner is that the arms license was issued to the petitioner in the year 1988 and was subsequently renewed from time to time but by the impugned order without any justifiable reason, renewal of the arms license has been refused. Learned counsel for the petitioner submits that the criminal case which has been mentioned in the impugned order had already resulted in acquittal and that case did not relate to use of fire arm.

(3.) As against this, learned counsel for the respondent referring to the circular dated 26/03/2011 has submitted that unless there is a threat to a person, arm license cannot be granted.