AJIT KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) The present writ application has been filed for quashing the communication vide Memo No. 305/Dist (Arms) dtd. 5/8/2017 issued under the signature of Respondent no. 3, District Arms Magistrate, Vaishali, as contained in Annexure 3, whereby the petitioner has been informed that the Respondent no.2, District Magistrate, Vaishali did not find any substantial ground for allowing the application of the petitioner filed for grant of arms licence. The relief prayed for in paragraph 1 of the writ application reads as follows:

(3.) It is submitted by learned counsel for the petitioner that the brother of the petitioner, namely Manoj Kumar Singh was murdered on 1/2/2015, leading to the registration of Raghopur P.S. Case No. 4 of 2015 under Ss. 302/34 of the IPC and Sec. 27 of the Arms Act. It is further submitted that when charge sheet was submitted in the aforementioned case, the petitioner apprehended serious threat to life of his family members, hence, he filed an application on 17/12/2016, as contained in Annexure 2 series, for grant of arms licence as well as for transfer of arms licence in the name of the petitioner, which was earlier in the name of his brother late Manoj Kumar Singh. The petitioner came to know that police report has been submitted recommending for grant of arms licence in favour of the petitioner, still, the application of the petitioner has not been disposed of. However, the petitioner has been communicated vide Memo No. 305/Dist (Arms) dtd. 5/8/2017 issued under the signature of respondent no. 3, District Arms Magistrate, Vaishali, as contained in Annexure 3, whereby the petitioner has been informed that the Respondent no.2, District Magistrate, Vaishali did not find any substantial ground for allowing the application of the petitioner, submitted for grant of arms licence.