KALPANA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Petitioner is a staff nurse and is unmarried. She applied for an arms licence for a revolver to the District Magistrate-cum- Collector, Patna, on the ground that she had been receiving hostile and abusive phone calls which made her feel insecure.

(2.) Initially, the Collector rejected her application without speaking order, which was set aside by the Divisional Commissioner, Patna and the matter remanded back to the Collector. The Collector, Patna thereafter heard the parties and held that the petitioner was unable to satisfy the District Magistrate-cum- Collector of her specific necessity for an arms licence and as such rejected the application.

(3.) The Commissioner, Patna in appeal not interfered . Having heard learned counsel for the petitioner, in my view, an arms licence cannot be obtained as a matter of right. There has to be an extra ordinary situation showing that it is a necessity. The facts, as noted above, do not disclose any such necessity specially for a lady , who is a nurse and working in the hospital. In that view of the matter the writ petition is dismissed.