RAKESH KUMAR Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Heard Sri R.B.S. Rathour, learned Counsel for petitioner, learned State Counsel and perused the record. Petitioner as per the provisions as provided under section 13 of the Arms Act, 1959 (hereinafter referred to as the Act) has been granted a licence for DBBL gun and licence No. is 272/97.

(2.) On 27.4.1999, an F.I.R. under section 506 IPC has been lodged against the petitioner and some other persons by Sri Rakesh Singh Rana, accordingly a Criminal Case No. 120-A of 1999 has been registered against him.

(3.) Keeping in view the said facts, a recommendation has been made by the police authorities of District Raebareli for suspension of the arms licence of the petitioner in respect of DBBL Gun No. 1664. Accordingly, the impugned order/show-cause notice dated 17.6.1999 has been issued to him suspending his arms licence by the O.P. No. 3/Prabhari Adhikari (Arms), Raebareli, petitioner was directed to file his reply why the same be not cancelled.