Nawal Kishore vs The State Of Bihar
2022 Latest Caselaw 3277 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                       Letters Patent Appeal No.1606 of 2019
                                          In
                    Civil Writ Jurisdiction Case No.18169 of 2017
     ======================================================

Nawal Kishore Son of Late Ash Bihari Singh resident of 35 Adarsh Colony, S.K. Nagar, P.S.- Budha Colony, Patna, permanently residing at Village- Mani, P.S.- Bikramganj, District- Rohtas.

... ... Appellant/s Versus

1. The State of Bihar.

2. The District Magistrate, Patna.

3. The Superintendent of Police, Patna.

4. The Deputy Superintendent of Police, Law and Order, Patna.

5. The Officer Incharge, Budha Colony, Patna.

... ... Respondent/s ====================================================== Appearance :

For the Appellant/s : Mr.Dhirendra Singh, Adv. For the Respondent/s : Dr. Mankeshwar Tiwari, AC to AAG3 ====================================================== CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR and HONOURABLE MR. JUSTICE JITENDRA KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR)

Date : 27-06-2022 Heard Mr. Dhirendra Singh, learned advocate for the

appellant and Mr. Mankeshwar Tiwari for the State.

The appellant has challenged the order dated 24.09.2018

passed by the learned singe Judge in CWJC No. 18169 of 2017

whereby he has refused to entertain the writ petition on the ground

of availability of statutory appeal under Section 18 of the Arms

Act, 1959, against the order passed by the licensing authority

refusing to grant license to the appellant.

Patna High Court L.P.A No.1606 of 2019 dt.27-06-2022

We do not find any reason to interfere with this order.

The appellant shall be well advised to prefer an appeal against the

order of refusal of license.

The appeal is dismissed with the aforenoted observation.

(Ashutosh Kumar, J)

( Jitendra Kumar, J) rishi/-

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Uploading Date          30.06.2022
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