PRATAP SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel.

(2.) The petitioner's fire arms licence for a Revolver has been cancelled and the appeal filed by the petitioner has been dismissed on the ground that the petitioner had obtained the licence by providing a wrong address and secondly his brother Dinesh Singh, being an anti social element, the petitioner's fire arms licence does not deserve to be continued.

(3.) The petitioner was issued a show cause notice and he submitted a reply to the same. The charge that principally appears to have been levelled against the petitioner is that that he was a resident of village Sarai Mita whereas he has obtained the fire arms licence for the Revolver on the address of his in-laws namely 116/38, Village Rawatpur, Police Station Kalyanpur, District - Kanpur Nagar. It has further been indicated in the impugned order that not only this, the petitioner has disclosed his third address at 365-A, Avas Vikas Hanspuram, Police Station Naubasta, Kanpur Nagar and, therefore, the conclusion drawn is that the fire arms licence obtained at the address of in-laws is a misinterpretation of the correct address of the petitioner.