RAJ KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Petitioner seeks quashing of the order dated 7.8.2012 passed by the District Magistrate-cum-licensing authority, Nawada (Annexure-2) as well as the order dated 3.10.2013 passed by the Commissioner, Magadh Division, Gaya (Annexure-1) by which he has upheld the order passed by the licensing authority and rejected the appeal.

(3.) From perusal of the impugned order as contained in Annexure-2, it appears that the cancellation of licence is on the ground that Superintendent of Police, Nawada has stated in his report that he had threatened some police personnel which stands recorded in the police case diary, thus, it has come to the conclusion that the conduct of the petitioner appears to be impulsive in nature. Secondly, it has been stated that the petitioner did not deposit the fire arms when earlier it was suspended though he had furnished a reply to the show cause notice, therefore, it was in violation of the direction passed by the licensing authority on the earlier occasion and last but not the least, the petitioner has not been able to make out any case that there is specific threat upon him.