PERVEZ AHMAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Since the present writ application was registered on 204.2018, but till date no counter affidavit has been filed. Hence, this Court is not inclined to adjourn the matter any further.

(2.) The present writ application has been filed for a direction to the respondent authorities, particularly respondent no.5, the District Magistrate, Patna to take a decision on the application of the petitioner dtd. 11/5/2015, whereby prayer has been made for grant of NP bore rifle and N.P. bore pistol. The factual matrix of the case is that the petitioner made an application, as contained in Annexure 1 before the respondent no.5, the District Magistrate, Patna on 11/5/2015 for issuance of licence for N.P. bore rifle and N.P. bore pistol. Subsequently, the Senior Superintendent of Police, Patna submitted a police report in favour of the petitioner on 24/3/2015 but till date the respondent no.5, the District Magistrate, Patna has not disposed of the application of the petitioner. However, since the petitioner was apprehending danger to his life and property, he filed an application before the respondent no. 6, S.D.O., Phulwarisharif on 15/1/2016 as also before the respondent no. 3, Senior Superintendent of Police, Patna, as contained in Annexures 2 and 3 respectively for providing adequate security. The petitioner also submitted an application before the I.G., Patna Range on 10/6/2017, as contained in Annexure 4, but adequate security has not been provided to the petitioner. It is further contended that the petitioner submitted an application before the SHO, Phulwarisharif on 27/3/2018 with regard to demand of extortion as contained in Annexure 5.

(3.) Hence, it is submitted that the petitioner is having serious apprehension of threat to life but despite that, the application of the petitioner for grant of arms licence has been kept pending. Hence, in view of the imminent threat for life and property and inaction of the respondent authorities in the matter, this writ application has been filed.