NAGENDRA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Counsel for the petitioner and the State. This writ application has been filed challenging the order dated 12.07.2005 passed by the Commissioner, Patna Division Patna in Case No. 106 of 2000 and the order dated 28.07.2000 passed by the District Magistrate, Buxar in Case No. 24/95 under Section 17 (B) of the Arms Act by which the license of the petitioner was revoked and the order was affirmed by the Commissioner, Patna Division, Patna.

(2.) THE grounds for revocation of the arms license was that the petitioner was found to be involved in Koransai Police Station Case No. 25 of 1994 under Section 307 of the Indian Penal Code. Apparently, there is a dispute between the petitioner's family and the family of one Mahesh Singh. Apart from this case, there are several other cases against the petitioner, which has been mentioned by the petitioner in the writ application at paragraph 7. In such circumstances, when there are criminal cases pending against the petitioner, the District Magistrate is quite justified in cancelling the arms license on the ground that the petitioner is involved in criminal cases.