ASHFAQ AHMAD Vs. STATE OF U P

JUDGEMENT

(1.) By means of this writ petition, the petitioner is challenging the order dated 1.7.1999 whereby his firearms licence has been suspended.

(2.) The case of the petitioner is that he is a bona fide licence-holder of D.B.B.L. Gun. However, he has been falsely implicated in a case relating to Police Station Atrauliya registered as Case Crime No. 101/98, under Sections 147, 148, 149, 307 I.P.C. in District Azamgarh.

(3.) The contention of the petitioner further is that the Station Officer, Police Station Bilariya Ganj, District Azamgarh submitted a report dated 3.6.1999 recommending cancellation of the firearm licence of the petitioner. Acting upon this report, the respondent No. 3 S.S.P, Azamgarh also made a recommendation to the respondent No. 2 to cancel the firearm licence of the petitioner.