Ram Shankar Prasad Singh vs The State Of Bihar Through Amir ...
2023 Latest Caselaw 4016 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Miscellaneous Jurisdiction Case No.3418 of 2017
                                         In
                   Civil Writ Jurisdiction Case No.13106 of 2016
     ======================================================

Ram Shankar Prasad Singh S/o Late Ayodhya Singh Resident of Naya Gola, Mokama, P.S. Mokama, District - Patna. ... ... Petitioner/s Versus

1. The State Of Bihar Through Amir Subhani, son of not known to petitioner Home Secretary, Govt. of Bihar.

2. Sanjay Kumar Agrawal son of not known to petitioner District Magistrate, Patna.

3. Manoj Kumar son of not known to petitioner District Arms Magistrate, Patna.

4. Pankaj Kumar son of not known to petitioner Additional District Magistrate Arms, Patna.

5. Manu Maharaj, Sr. Superintendent of Police, Patna.

... ... Opposite Party/s ====================================================== Appearance :

For the Petitioner/s : Mr. V. N. Pandey, Advocate. For the Opposite Party/s : Mr. Suman Kumar Jha, AC to AAG-3. ====================================================== CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR ORAL JUDGMENT Date : 24-08-2023

Heard Mr. V. N. Pandey, learned counsel for the

petitioner and Mr. Suman Kumar Jha, learned AC to AAG-3

for the State.

2. A show cause has been filed on behalf of the

opposite party no.2 and with reference to the averments made

therein submissions has been made that in compliance of the

order of this Court dated 28.11.2016 passed in CWJC

No.13106 of 2016, the application of the petitioner has been

considered afresh and a reasoned and speaking order has been

passed negating his claim of Arms License. The aforenoted

order is part of the show cause as contained in Annexure-E.

Patna High Court MJC No.3418 of 2017 dt.24-08-2023

3. Learned counsel for the petitioner tried his best to

convince the Court that there is no consideration of the police

report submitted by the Mokama Police Station. He further

submits that the petitioner was attacked by the criminals and

for which Shastrinagar P.S. Case No. 181 of 2013, came to be

registered for the offence under Section 452, 307 of the Indian

Penal Code and Section 25(1-B)a of the Arms Act, but this

aspect has not been taken note of by the District Magistrate,

Patna, while rejecting the claim of the petitioner.

4. Be that as it may, as in compliance of the order of

this Court a reasoned and speaking order has been passed, the

present contempt application stands disposed of with a liberty

to the petitioner that if the petitioner has any grievance, he can

assail the order of the District Magistrate, Patna in an

appropriate proceeding before the appropriate authority/Court.

5. Accordingly the present contempt application

stands disposed of with the aforesaid liberty.

(Harish Kumar, J)

manoj/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          28.08.2023.
Transmission Date       NA