RAJDEO SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Counsel for the petitioner is directed to correct the averments made in the writ petition in regard to his D.B.B.L. Gun licence number.

(2.) Heard learned counsel for the petitioner and the State.

(3.) In compliance of the order of the High Court dated 23.1.2009 petitioner has furnished copy of the notice bearing Letter No. 147 dated 15.2.2005 aiongwith the copy of the receipt dated 9.3.2005 showing deposit of his D.B.B.L. Gun with Pali Gun House. Aforesaid notice dated 15.2.2005 and the receipt dated 9.3.2005 are taken on record.