DWIVEDY SURENDRA, ADVOCATE Vs. STATE OF BIHAR

JUDGEMENT

(1.) "The matter relates to the grant of arm -licence.

(2.) ON 2.11.2004, this court directed the concerned authority of Patna to produce the relevant records to verify as to whether uniformity or consistency has been maintained in the grant of arm - licence or not. This Court also wanted to know as to whether a particular procedure in regard to fixing of time for the verification report and consideration of the applications in seriatum is followed or not.

(3.) ACCORDINGLY , the District Administration of Patna is directed to produce all the applications received for the grant of arm -licence within four years, the date of the receipt of the application, the date on which the matter was sent to the Police Station and the date of receipt of the verification report from the Police Station so that by way of example, proper enquiry can be ordered with regard to the irregularities and manipulations in regard to Patna District and if necessary similar direction may be issued with regard to other districts of this State.