SHAILENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Kumar Binode Bariar, learned counsel appearing for the petitioner, and Mr. Jitendra Kumar, AC to AAG XIV.

(2.) This appeal arises out of from a judgment and order, dated 29.07.2015, passed in C.W.J.C. No. 11092 of 2011whereby the writ petition is dismissed.

(3.) Pleadings on record would show that the writ petition was filed by the appellant-petitioner being aggrieved by the order bearing Memo No. 2580, dated 16.07.2001, passed by the District Magistrate, Patna, whereby the application of the petitioner for grant of arms licence was rejected, inter alia, on the grounds of pending criminal cases and non-disclosure of the fact that the appellant-petitioner was already a licensee in respect of other fire arms. This order has been affirmed in appeal by the Commissioner, Patna Division, Patna, when the Arms Appeal No. 369 of 2007 of the appellant-petitioner was rejected on 24.05.2011.