RAVINDER Vs. ADDL COMMISSIONER OF POLICE (LICENSING)

JUDGEMENT

(1.) By the present petition, the petitioner seeks setting aside of order dated 5th February, 2014 passed by Addl. Commissioner of Police, Licensing Unit (respondent herein) cancelling the arms license number EDAN/7/1998/9 issued in favour of the petitioner.

(2.) Brief facts of the present case are that the petitioner was issued an Arms License bearing number EDAN/7/1998/9 in the year 1998 for 7.62 mm (30 mouser) pistol and .315 bore pistol valid in Delhi and Uttar Pradesh. On 29th January, 2010, the petitioner applied for renewal of the license and upon enquiry it was found that the petitioner was involved in FIR No.46/2002 registered at PS Ashok Nagar for the offences punishable under Sections 448/380/34 IPC. Vide report of DCP (East District) dated 6th May, 2011, it was further revealed that the petitioner has a violent behaviour and does not require weapon any more. Consequently, show cause notice dated 21st June, 2011 for cancellation of arms license was issued to the petitioner.

(3.) Petitioner in his reply dated 6th June, 2011 and in the hearing on 17th August, 2011 stated that FIR No.46/2002 registered at PS Ashok Nagar for the offences punishable under Sections 448/380/34 IPC was false and was lodged at the instance of his tenant on account of some landlord tenant dispute. Since the petitioner had sold the tenanted premises to the tenant, the dispute had been resolved. However, the arms license of the petitioner was cancelled/revoked by the respondent vide order dated 5th September, 2011.