MADHURENDRA KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) On 6.10.1993 time was granted to the State Counsel to seek instruction and to file counter affidavit by 9.11.1993. Today counsel for the State states that he has not received any instruction in the matter. In that view of the matter, we have no option but dispose of this writ application on the basis of the materials available on the record.

(3.) The petitioner has filed the present writ application for quashing the part of the order dated 4th September, 1993 contained in letter no 591 (Annexure 6) passed by Commissioner, Tirhut Division Muzaffarpur respondent no. 2 by which he has directed the District Magistrate Sitamarhi to take immediate step for suspension of the arms licence granted to the petitioner under Arms Act as well as for quashing the order dated 6.9.1993 passed by the Superintendent of Police, Sitamarhi (respondent no. 4) by which he has directed the officer-in-charge of Majoraganj Police Station that the fIre arms of those persons who are accused in Majoraganj (Sadar) P.S. Case No. 0045 of 1993 be deposited and steps be taken for, cancellation of their licence. PATNA HIGH COURT.