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MP HC: Firearm Licence Suspension Unjustified Solely due to Criminal Case Pendency - (29 Sep 2026)

CRIMINAL

Madhya Pradesh High Court held that a firearm licence cannot be suspended merely because a criminal case is registered or pending against the licensee. The Court said the licensing authority must record independent and reasoned satisfaction under Section 17 of the Arms Act.

Tags : FIREARM LICENCE; CRIMINAL CASE; ARMS ACT  

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