Manoj Kumar vs The State Of Bihar
2025 Latest Caselaw 4643 Patna

Patna High Court

Manoj Kumar vs The State Of Bihar on 10 December, 2025

Author: A. Abhishek Reddy

Bench: A. Abhishek Reddy

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.10631 of 2025
     ======================================================
     Manoj Kumar S/O Ramesh Singh, Near Bank of India, Beapur, P.S.- Maner,
     Distt- Patna, Bihar, 801503

                                                               ... ... Petitioner/s
                                       Versus
1.   The State of Bihar through, Chief Secretary of Bihar Govt. Old Secretariat,
     Patna.
2.   The District Magistrate, Collectorate, Patna.
3.   The Commissioner Patna Division, Patna.
4.   The Arms Magistrate, Collectorate, Patna.
5.   The Senior Superintendent of Police, Patna.
6.   The Additional District Magistrate, Collectorate, Patna.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :      Mr.Dr. Ajay Shankar Rajoo, Advocate
     For the Respondent/s   :      Mr.Government Pleader (5)
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE A. ABHISHEK REDDY
     ORAL JUDGMENT

Date : 10-12-2025

Heard learned counsel for the parties.

2. The present writ petition has been filed for the

following relief(s):-

"(i). For issuance of an appropriate Writ in the nature of mandamus to command the respondent no. 2 for sanction of the Arms Licence of N.P. Bore Revolver/Pistol in the name of the petitioner. Aforesaid Arms Application has been applied on 26.11.2024.

Same is still pending in the basket of Rubbish of Respondent no. 2. Consequences Law is laid down before the respondent no. 2 because Law mandates that Application of Arms Licence shall be considered within 60 days from the date of filing of the Arms Application which is Patna High Court CWJC No.10631 of 2025 dt.10-12-2025

contained in Annexure P/1 series."

3. Without going into the merits or demerits of the

case, the present writ petition is disposed of at the stage of

admission with the consent of both the counsels.

4. Having regard to the fact that the only prayer

sought for by the petitioner is disposal of his application made

for issuance of arms licence to the Respondent No. 2, the

present writ petition is disposed of directing the Respondent No.

2 to consider the application made by the petitioner (Annexure-

P/1) as expeditiously as possible, preferably within a period of

eight weeks from the date of receipt of a copy of this order. The

authority before passing any order shall put the petitioner on

notice, if needed, and grant him an opportunity of hearing. Any

order passed shall be communicated to the parties.

5. With the above direction, the writ petition stands

disposed of.

(A. Abhishek Reddy, J) P.K.P./-

AFR/NAFR
CAV DATE
Uploading Date          11.12.2025
Transmission Date