NAHIDA FATIMA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Tanzeel Ahmad, learned counsel for the petitioner, learned Standing Counsel for the State-respondents.

(2.) The petitioner has preferred the present petition inter-alia with the prayer to quash the order dtd. 1/11/2019 passed by the Commissioner Bareilly Division Bareilly in Appeal No. 00614 of 2018 filed under Sec. 18 of the Indian Arms Act, 1959 as well as the order dtd. 22/3/2018 passed by the District Magistrate, Badaun in Case No. 08 of 2014 under Sec. 17-(3) of the Act of 1959.

(3.) Though time was granted to the learned Standing Counsel to file counter affidavit vide order dtd. 18/3/2021 but till date no counter affidavit has been filed.