MULAYAM SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Sushil Kumar Dubey, learned counsel for the petitioner and the learned Standing Counsel appearing for the respondents.

(2.) This writ petition has been filed by Mulayam Singh, (hereinafter called the 'petitioner') praying that the order dated 31.12.2007 passed by the District Magistrate, Etawah and the order dated 13.7.2009 passed by the Commissioner, Kanpur Division, Kanpur may be quashed.

(3.) The petitioner held a licence of rifle. On a report submitted by the Senior Superintendent, Etawah dated 3.8.2007, a show cause notice dated 8.8.2007 was issued to the petitioner suspending the licence of firearm of the petitioner and directing him to deposit the same in the concerned police station. The petitioner was called upon to show cause as to why his licence be not cancelled. It has been stated in the said show cause notice that a Case Crime No. 79/2007 under Section 198 ZA & LR Act and 504/506 IPC has been registered against him in Police Station, Saifai. The petitioner submitted reply to the show cause notice and denied the charges levelled against him.