All. HC: Can’t Cancel Arms License on Mere Pendency of Criminal Case - (20 Jul 2023)
CIVIL
Allahabad High Court has held that mere pendency of criminal case or apprehension that person may be involved in criminal case in future can’t be a ground for cancellation of arms license unless Competent Authorities records finding that it is a threat to public peace and safety.
Tags : ALLAHABAD HIGH COURT ARMS LICENSE CANCELLATION CRIMINAL CASE
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