RAJESH KUMAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Varun Dev Sharma, learned counsel for the petitioner and the learned Standing Counsel for the respondents.

(2.) The writ petition has been filed by Rajesh Kumar Singh with the prayer for quashing the order dated 22.2.2003 and 6.3.2006 passed by the respondents no. 2 and 3 respectively.

(3.) By the order dated 22.2.2003, the firearm licence of the petitioner was cancelled. By the order dated 6.3.2006 the appeal filed against the aforesaid order was dismissed. The petitioner is holder of firearm licence no. 3018/92 for revolver which was granted in the year 1992. In so far as licence no. 382/01 is concerned, the same was granted to him for SBBL gun in the year 2001 by the licensing Authority. A show cause notice dated 17.1.2003 was issued to the petitioner suspending the licence of the petitioner directing him to deposit both the revolver and SBBL gun in the concerned police station. The show cause notice contains an allegation that the petitioner had obtained licence of SBBL gun by giving wrong address in his application. He is original resident of Gram Kondrajeet, Thana Baghrai. However, he obtained licence by mentioning address of Pratapgrah. This apart, there are several criminal cases pending against him. Therefore, allowing him to keep the licence would be against safety and security of public. It has been stated therein that he had committed fraud at the time of grant of firearm licence.