Punjab-Haryana High Court
Ravinder Kumar vs State Of Haryana And Others on 16 April, 2024
Author: Suvir Sehgal
Bench: Suvir Sehgal
Neutral Citation No:=2024:PHHC:050831
2024:PHHC:050831
CWP-7302-2024 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(106)
CWP-7302-2024 (O&M)
Date of decision:- 16.04.2024
Ravinder Kumar ...Petitioner
Versus
State of Haryana and others ...Respondents
CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL
Present: Ms. Sonia G.Singh Samber, Advocate, for the petitioner.
...
SUVIR SEHGAL, J. (Oral)
CM-5670-CWP-2024
Application is allowed as prayed for.
Additional Affidavit of the petitioner as well as Annexures P-11
and P-12, are taken on record.
CWP-7302-2024
1. By way of present writ petition filed under Article 226 of the
Constitution of India, petitioner has approached this Court for issuance of
a writ in the nature of certiorari for quashing order dated 21.01.2022,
Annexure P-7, passed by respondent No.3, whereby, his Firearm Licence
has been cancelled, as well as order dated 18.05.2022, Annexure P-9,
passed by the Appellate Authority, whereby, appeal preferred by the
petitioner has been dismissed. Another prayer has also been made for
issuance of provisional licence to the petitioner.
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2. Counsel for the petitioner urges that petitioner is a businessman
and has to travel with cash at odd times. She submits that petitioner is in
the need of a firearm for his safety and the safety of his employees. She
submits that petitioner was issued a Firearm Licence in the year 2007,
which was renewed from time to time. She submits that the petitioner was
named as an accused in FIR No.371 dated 22.09.2021, lodged under
Sections 148, 149, 323, 324, 325, 506, IPC, and Section 27 of the Arms
Act, 1959, at Police Station Nissing, District Karnal, Annexure P-1. After
serving a show cause notice, impugned order, Annexure P-7, respondent
No.3 cancelled his Licence. Counsel submits that the criminal case was
settled, but ignoring this fact, Appellate Authority vide impugned order,
Annexure P-9, dismissed the appeal. By making a reference to the
additional affidavit, which has been taken on record, today, she submits
that the petitioner's weapon was snatched by one Lakhwinder Singh,
which is now deposited with the Police Station Nissing, vide Recovery
Memo, Annexure P-11. It is her argument that after passing of the
impugned orders by the Authorities, FIR has been quashed by order dated
02.11.2023, Annexure P-3, passed by this Court on the basis of a
settlement between the parties.
3. Issue notice to the respondents.
4. On asking of the Court, Mr. Aman Bahri, Additional Advocate
General, Haryana, accepts notice on their behalf. State counsel could not
dispute that FIR, Annexure P-1, has been quashed after passing of the
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impugned appellate order.
5. I have heard counsel for the parties and considered their
respective submissions.
6. The sole ground for cancellation of the Fire Arms Licence was
involvement of the petitioner in a criminal case. However, criminal case
has now been quashed by this Court, vide judgment, Annexure P-3, on the
basis of a compromise between the parties. As the sole ground, on which,
Licence was cancelled, no longer exists, this Court is of the view that the
matter deserves to be re-examined by the Authorities in the light of the
subsequent development.
7. Accordingly, petition is allowed. Annexures P-7 and P-9 are
quashed. Matter is remitted to respondent No.3 (District Magistrate,
Karnal), who shall pass a fresh order after hearing the parties within a
period of four months in light of the subsequent development.
8. It is clarified that Fire Arms Licence issued to the petitioner shall
remain suspended/cancelled till the time respondent No.3 takes a final
decision and would be subject to the final outcome of the proceedings
before respondent No.3.
(SUVIR SEHGAL)
JUDGE
16.04.2024
Pardeep
Whether Speaking/Reasoned Yes/No
Whether Reportable Yes/No
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