Navdeep Singh vs State Of Punjab And Others
2023 Latest Caselaw 6075 P&H

                                                                                     2023:PHHC:063202
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                 AT CHANDIGARH


                         109                                           CRM-M-21884-2023
                                                                       Date of Decision: 02.05.2023


                         Navdeep Singh                                                        ......... Pe   oner
                                                                     Versus

                         State of Punjab and others                                         ......... Respondents

                         CORAM:          HON'BLE MR. JUSTICE ANOOP CHITKARA

                         Present:-       Mr. K.S. Hissowal, Advocate for the pe   oner.

                                         Mr. Harsimar Singh Si a, DAG, Punjab.

                                                       ****

                         ANOOP CHITKARA, J. (ORAL)

State counsel opposes the maintainability of the present pe on on the

ground that grant of an arm licence is not a statutory right and he can challenge the order if

any on the ground of arbitrariness. He further submits that appropriate remedy is the Writ

jurisdic on and this Court has no jurisdic on under Sec on 482 Cr.P.C to issue any such

direc on.

2. The objec ons raised by the State is valid and I am fully agree with the same.

3. Given above, the present pe on is dismissed with liberty to file afresh. All

pending miscellaneous applica ons, if any, stand disposed of.

(ANOOP CHITKARA) JUDGE 02.05.2023 Jyo -II

Whether speaking/reasoned Yes/No Whether Reportable Yes/No

JYOTI 2023.05.04 15:31 I attest to the accuracy and integrity of this order/judgment.