Rajendra Jain vs The State Of Madhya Pradesh
2022 Latest Caselaw 3354 MP

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                                               The High Court Of Madhya Pradesh
                                                         WP No. 371 of 2017
                                                   (RAJENDRA JAIN Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                     Jabalpur, Dated : 09-03-2022
                                           Shri Akash Singhai, counsel for the petitioner.

                                           Shri Laven Arora, Panel Lawyer for respondents-State.

Learned counsel for the petitioner relies upon a judgment of Division Bench of Gwalior Bench in the case of Mohit Singhal vs. State of M.P. (W.A. No.191/2021 decided on 14-02-2022) in the context of factors required to be considered by the Authority while granting/refusing a gun license.

Learned Panel Lawyer prays for and is granted time to seek instructions and go through the aforesaid judgment.

List the matte after two weeks.

(ROHIT ARYA) JUDGE

rv

Signature Not Verified SAN

Digitally signed by REENA HIMANSHU SHARMA Date: 2022.03.10 15:24:55 IST