KANA RAM EQBAL SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ application by the petitioner. Rana Ram Eqbal Singh, is for quashing Annexures 2 and 3 by which his gun licence No. 5954 of 1978 has been suspended

(2.) It appears that the Sub-Inspector of Police, Jagannathpur Police Station, Ranchi had reported on 23rd October, 1979 as follows :

(3.) The aforesaid report of Sub-Inspector of Police was forwarded by the City Superintendent of Police, Ranchi, under his Letter No. 2350, dated 30th October, 1979 (Annexure I) to the Deputy Commissioner, Ranchi with a request to suspened the gun Licence No. 5354/78 of the petitioner. On receipt of the said Letter No. 2350, dated 30th October, 1979 of the City Superintendent of Police, Ranchi, with its aforesaid enclosure, the Deputy Commissioner, Ranchi, passed the following order, dated 5th November, 1979 :