BUTA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner against the impugned order dtd. 10/11/2014 (Annex.3) passed by learned Additional District Magistrate, Suratgarh, District Sriganganagar so also the impugned order dtd. 14/11/2018 (Annex.4) passed by learned Divisional Commissioner, Bikaner Division, Bikaner in Appeal No.20/2014.

(2.) Learned counsel for the petitioner submits that the learned Additional District Magistrate, Suratgarh has denied the renewal of Arms licence bearing No.03/2004 issued to the petitioner on the ground that criminal cases were registered against the petitioner. He submits that out of the two criminal cases as mentioned in the impugned order, in one case a compromise has been arrived at between the parties and the second case was decided while extending the benefit of probation. He further submits that both incidents occurred in year 2008 and subsequent thereto, no criminal case has been registered against the petitioner.

(3.) Per contra, learned counsel appearing for the respondents vehemently opposed the submissions made by learned counsel for the petitioner, however, she is not in a position to refute the observation made by the Division Bench in the case of Khem Singh (supra).