CHANDRAVEER SINGH Vs. STATE OF RAJASTHAN & ORS.

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the orders dated 15/9/2007 passed by the District Magistrate, Banswara, whereby, the arm license in the name of petitioner has been cancelled and order dated 6/9/2008 passed by the Divisional Commissioner, Udaipur, whereby, the appeal filed by the petitioner has been rejected, respectively.

(2.) The petitioner was granted arm license no.13/88, which was renewed upto 31/12/2006 and when the application seeking its renewal was filed, the Superintendent of Police, Banswara gave a report that four cases were registered against the petitioner between 1986 to 2001 and out of the said four cases, three cases were decided by way of compromise and one after imposing penalty between the period 13/4/1986 to 5/2/2003. Based on the said report, the District Magistrate came to the conclusion that in view of the criminal cases registered against the petitioner, he is likely to misuse the arm and consequently cancelled the license and directed for deposit of the arm in question.

(3.) Feeling aggrieved, the petitioner filed an appeal.