SUSHIL KUMAR KAPARDAR Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. Roy, learned advocate appears on behalf of petitioner and submits, his client obtained gun licence no.01/Deogarh/87. The licence was thereafter renewed from time to time and was due to be renewed in year, 2016. His client applied for renewal. By impugned order dtd. 9/2/2022, appeal preferred by petitioner, against refusal to renew, was disposed of as devoid of merit. He submits, the appeal was preferred against order dtd. 2/11/2019 passed by the licensing authority based on police report.

(2.) On query from Court he submits, sec. 13 in Arms Act, 1959 provides for grant of licences. Sub-sec. (2) requires the licensing authority to call for report to the Officer-in-Charge of the nearest police station, on that application. Sec. 15 provides for, inter alia, renewal of licence. The provision makes applicable Secs. 13 and 14.

(3.) He draws attention to report dtd. 15/10/2019 filed by the police. He submits, of all the four cases referred therein, only Deogarh case no.200 dtd. 28/8/2017 under Secs. 143/186/149 IPC can be alleged to be relevant for purpose of his client's renewal application. He draws attention to the charge-sheet filed in the case. He submits, there is no allegation of having committed breach of terms in the gun licence.