SUMAN KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN Cr. W. J.C. No. 561/94 the petitioner has challenged the order dated 12 7 1994 of the District Magistrate, Rohtas at Sasaram, in Arms case No. 84/94 (Annexure 2) asking the petitioner to show cause as to why the licence for holding Rifle granted to him under the provisions of the Arms Act be not cancelled for violation of the provisions as contained in Section 14(3)(b) of the Arms Act and suspending the licence during the pendency of cancellation proceeding with immediate effect.

(2.) IN Cr.W.J.C. No. 418/94 the petitioner has challenged the order dated 19 3 1994 passed by the Commissioner, Purnea Division, Purnea, in Arms Appeal No. 12 of 1993 94, affirming the order dated 10 7 1994 of the District Magistrate, Purnea, in Case No, 42/93, by which the petitioner's licence granted under the Arms Act to hold Pistol has been suspended.

(3.) LEARNED Counsel for the petitioners and the State were heard on the aforesaid point and the maintainability matter is being disposed of by this order.