BHAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) The present petitioner has a grievance regarding the arms license.

(3.) Learned counsel for the petitioner has laid the grievances with regard to matters relating to licenses of firearm sunder the Arms Act, 1959 (hereinafter "the Act of 1959"), before the Court, viz. inaction and unjustified delay in issuance of arms license / no opportunity of hearing given and despite pendency of only one criminal case / rejected without cause or speaking order / renewal denied despite acquittal in criminal cases /renewal denied despite pending criminal case related to gambling and thereby not impacting public safety / no transfer to legal heir despite surrender of old license / no grant or refusal of application for license and inordinate delay, despite prescribed statutory time period of 60 days asunder Schedule V, of the Arms Rules, 2016("the 2016 Rules").