RAJESHKUMAR HASHMUKHBHAI THAKKAR Vs. STATE OF GUJRAT

JUDGEMENT

(1.) HEARD Mr. R. K. Mishra, learned counsel appearing for the petitioner and Mr. Vinay Pandya, learned Asstt. Govt. Pleader appearing for the respondents.

(2.) THE petitioner, invoking jurisdiction of this Court under Article 226 of the Constitution of India, has prayed for issuance of appropriate writ, order or direction, more particularly, praying for quashing and setting aside the order dated 11th July, 2001 [annexure:g page 43 of the petition] passed by the Deputy Secretary, Home Department, Ahmedabad confirming the order dated 6th August, 2004, passed by the Police Commissioner, Ahmedabad City.

(3.) UNDISPUTEDLY, on the date of the order, the petitioner was holding valid license under the Arms Act, being License No. 249, Amraiwadi. However, the petitioner was served with a notice to show cause in the month of May, 2001 on the ground that he is accused of a serious offence punishable under Sections 307, 394, 426, 427 of IPC and the offence punishable under Section 25[i][c] of the Arms Act. The offence was registered with Bapunagar Police Station, being I CR No. 70/2001.