ASHOK KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Naresh Dikshit, learned counsel for the petitioner and Mrs. Shalini, learned AC to GP-5.

(2.) The present writ application has been filed for a direction to Respondent No. 3, the District Magistrate, Rohtas at Sasaram -cum- Licensing Authority under the Arms Act to register the licence no. 7202/NL/DMR for 32 bore revolver issued in favour of the petitioner in the OD Register of Rohtas District.

(3.) It is submitted by learned counsel for the petitioner that the petitioner is a licensee, vide Licence No. 7202/NL/DMR issued by the District Magistrate, Dimapur, Nagaland and consequently the petitioner purchased 32 Bore Revolver bearing No. T-8016. The licence of the petitoner is valid up to 26/2/2019. Statement to that effect has been made in para 13 of the petition. Since the petitioner is a permanent resident of Rohtas district, hence, he made an application before Respondent No. 3, the District Magistrate, Rohtas at Sasaram on 21/6/2016 for registration of his licence being a licensee by outside licence holder. Though, the District Arms Magistrate, Rohtas vide letter No. 5/8/2016 made a query from District Magistrate, Dimapur, who in turn, submitted his report vide letter dtd. 31/8/2016, as contained in Annexure-5, issued by Assistant Commissioner of Police, Special Branch, Nagaland but in spite of that the licence of the petitioner has not been registered in O.D. register in the district of Rohtas. Lastly, the District Arms Magistrate, Rohtas at Sasaram vide letter dtd. 26/11/2016 again made a query from Assistant Commissioner of Police, Dimapur, Nagaland, who in turn, transmitted the required information vide letter dtd. 20/1/2017, as contained in Annexure-7, but in spite of that it has not been registered.