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The Bombay High Court has recently held that a licensing authority cannot refuse to grant an arms license merely on ground of insufficiency of property owned by the person. The petitioner had filed the criminal writ petition after being aggrieved by the order of Deputy Commissioner and Collector, Jalgaon District. The petitioner being a successful agriculturalist fears threat of life because of the grudges being hold by family members and many other people, he has stated that there is a continuous threat to his life from anti-social elements in his village in furtherance of which he has also filed an FIR against certain people on section 384,385 and 452 read with section 34 of IPC, after filing an application of arms license. His application for arms license was rejected by Jalgaon Collector on three grounds which are , that there is no apparent or real threat to the life and property of the applicant, that there are many businessmen in the district in a similar position and allowing the application of this person would open scope for number of people to apply for this arms license and eventually the number of arms holder will increase and also that the yearly income of petitioner for the year of 2012-2013 has been Rs 4,11,942. The order was upheld by the Deputy Commissioner. The High Court has however ruled against these orders and has referred to Section 14 of the Arms Act, 1959. The order has been quashed by the High Court and DC Jalgaon has been directed to issue license in favour of petitioner within 30 days.
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