AAKASH GAURAV Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) Petitioner seeks quashing of Annexure 3 which is an order dated 30.05.2015 passed by the District Magistrate, Patna, by which his application for grant of N.P. Bore pistol has been rejected.

(3.) Learned counsel for the State seeks adjournment for filing counter affidavit, however, in view of the nature of the order which is going to be passed in this case the same is being disposed of without waiting for filing of counter affidavit.