VIJAY KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ petition has been filed for quashing the order dtd. 13/3/2020, passed by the learned District Magistrate, Patna in Arms Case No. 9-91/2019 whereby and whereunder the District Magistrate cum Collector, Patna has rejected the claim of the petitioner with regard to grant of arms license.

(2.) The learned counsel for the petitioner has referred to the report of the SHO, Sri Krishnapuri Police Station, dtd. 9/12/2019 as also that of the Sub-Inspector of Police, Shastri Nagar Police Station, dtd. 15/12/2019 to submit that it has been reported by the said two officials that since the petitioner is engaged in the profession of valuation of properties and in that regard, he has to visit various places across the State, he is facing threat to his life and property, hence, arms license can be granted to him. It is further submitted that despite the said recommendation made by the aforesaid two officials vide reports dtd. 9/12/2019 and 15/12/2019, the Deputy Superintendent of Police, Secretariat Patna, did not find any threat perception qua the petitioner herein. Considering the aforesaid reports, the District Magistrate, Patna, by the impugned order dtd. 13/3/2020, has rejected the application of the petitioner for grant of arms license on the ground that there is no reason for grant of arms license to the petitioner herein inasmuch as Rule 12(3)(a) of the Arms Rules, 2016 also do not postulate grant of arms license without any reason.

(3.) The learned counsel for the petitioner, at this juncture, has referred to Rule 12(3)(a) of the Arms Rules, 2016, which is reproduced hereinbelow:-