S.K.Singh, J. - (1.) Heard learned Counsel for petitioner in support of this petition and learned Standing Counsel in opposition thereof.
(2.) This petition has been filed for a direction to the respondent No. 2 to release petitioner's fire arm, details of which has been given in the writ petition and in respect to which an application has already been filed by the petitioner on 23.7.2004.
(3.) As in respect to the facts as on today, there may not be any dispute and therefore, on brief summary, writ petition can be conveniently disposed of.;