AKIL Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri N.I. Jafri, learned counsel for the petitioner and learned Standing Counsel appearing for the respondents.

(2.) The present writ petition arose from the order dated 20.11.2009 passed by the District Magistrate, Bulandshahar and the order dated 23.7.2010 passed by the Commissioner, Meerut Division Meerut.

(3.) The petitioner is licencee of 32 Bore revolver no. F-6791 bearing licence no. 2663/2004. The show cause notice dated 24.4.2009 was served upon the petitioner on the ground that case crime no. 31 of 2009 under sections 307/504 I.P.C. has been registered against him and during investigation it was found that the licensed firearm has been used in the said incident. The petitioner was called upon to show cause as to why his licence be not cancelled. The reply was submitted by the petitioner on 30.5.2009 that false criminal case has been registered against him. The complainants and witnesses gave statements that they did not see the petitioner using firearm.