RAJ KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the matter has been taken up for final disposal at the stage of admission.

(2.) Heard learned counsel appearing on behalf of the parties.

(3.) The petitioner is aggrieved by the order dated 7.1.2010 passed by the Commissioner, Magadh Division, in Arms Appeal Case No. 11 of 2008, whereby the appeal preferred by the petitioner has been dismissed and the order dated 28.9.2007 passed by the District Magistrate, Gaya as contained in Memo No. 1059 dated 17.10.2007 rejecting the application of the petitioner for grant of arms licence under the provisions of the Arms Act, 1959 and the Rules framed thereunder, has been upheld.