JITENDRA KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard, learned counsel for the parties. 1. The instant Writ Petition has been filed for quashing the order dtd. 16/5/2024 passed by the Divisional Commissioner, Santhal Pargana Division, Dumka, whereby and whereunder the appeal of the petitioner has been rejected and the order dtd. 15/10/2022 passed by Respondent No.3 has been upheld.

(2.) Petitioner is a practising Advocate at Civil Court, Sahibganj having enrolment No.JH-298/2015 and is representing his clients in high profile criminal cases and is consequently facing life threat from the anti-social elements.

(3.) An attempt of his life was made on 9/6/2018 while he was going to attend the Court, as a gang of persons pelted stones over him and in this regard, the Superintendent of Police, Sahibganj was informed vide Letter dtd. 20/6/2018 [Annexure-1]. He also received life threat on his mobile from Mobile No.95721-97873 on different dates. It was against this backdrop that the petitioner applied for grant of licence of revolver which was rejected by the Respondent No.3 and appeal preferred against it has also been dismissed by the Commissioner vide impugned order dtd. 16/5/2024.