GOPAL JEE PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned AAG 3 for the State.

(2.) Pursuant to order dated 05.11.2019, the District Magistrate, Rohtas is present.

(3.) In view of the facts and circumstances of the case where initially an order rejecting the application of the petitioner for grant of arms licence had been set aside by the Court and the matter remanded to the District Magistrate, Rohtas for taking fresh action, when again an order rejecting the claim was passed on some grounds, which were beyond the capacity of the petitioner to be fulfilled, inasmuch as, there being no designated person or institute from where a training certificate with regard to having a working knowledge of operating of firearm could be obtained, the Court had required the presence of the District Magistrate, Rohtas to understand as to how the matter is being considered by him so that there is no violation of any provision of the Arms Act and Rules and also there is harmonious balance with the request of a citizen for arms licence which is required to be considered objectively.