SUBHASH CHANDER Vs. DIVISIONAL COMMISSIONER, BIKANER & ANOTHER

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dated 1/6/2011 passed by the District Magistrate, Bikaner, whereby, renewal application filed by the petitioner pertaining to his arm license has been rejected and he has been directed to deposit the arm immediately and order dated 29/10/2012, whereby, the appeal filed by the petitioner has been rejected by the Divisional Commissioner, Bikaner.

(2.) The petitioner was granted arm license in February, 1994 by the Additional District Magistrate, Firozpur for all India, which was regularly renewed till 16/3/2009. Thereafter, when the petitioner filed an application for its renewal, a report was given that against the petitioner a case no. 48/96 was registered regarding which challan was filed, which fact has not been disclosed by him and, therefore, the license be not renewed. Based on the said report, the District Magistrate rejected the application and directed deposit of the arm with the Police Station for safe custody.

(3.) Feeling aggrieved, the petitioner filed an appeal and submitted that the challan was filed on 16/8/1996 under Section 341, 323 and 342 I.P.C. and the case was decided based on compromise on 1/11/1996. However, the Divisional Commissioner, Bikaner by the impugned order came to the conclusion that the very fact that a case was registered against the petitioner, he appears to be a person of hot temper and suspicious and consequently rejected the appeal.