Manesh Sharma vs State Of Haryana And Others

Jasgurpreet Singh Puri, J

The present Civil Writ Petition has been filed under Articles 226/227 of the Constitution of India seeking issuance of a writ in the nature of CERTIORARI for quashing the order dated 08.08.2023 (Annexure P-16), vide which the appeal filed by the petitioner under Section 18 of the Arms Act was dismissed and order dated 19.12.2022 (Annexure P-14), vide which the application for issuance of arms licence to the petitioner was rejected, with a further prayer to direct the respondents to allow the application (Annexure P-3) filed by the petitioner for grant of arms licence.

Learned counsel for the petitioner submitted that by way of the impugned order passed by the licensing authority vide Annexure P-14, the application filed by the petitioner for grant of new arms licence was rejected on the ground that no threat perception exists qua the petitioner. He submitted that thereafter, an appeal was filed by the petitioner, which was also dismissed vide Annexure P-16 on the same ground. He further submitted that there is now a fresh threat perception to the petitioner, regarding which an FIR has also been lodged by him bearing FIR No.739 dated 07.12.2025 at Police Station Gharaunda and therefore, the petitioner may be permitted to withdraw the present petition and liberty may also be granted to file a fresh application for grant of new arms licence on the basis of the changed circumstances as aforesaid.

In view of the aforesaid request made by the learned counsel for the petitioner, the present Civil Writ Petition is dismissed as withdrawn. Liberty is granted to the petitioner to file any fresh application for grant of new arms licence, strictly in accordance with law.