SOCHAN PRASAD YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned standing for respondents.

(2.) In the impugned order dated 7.11.2012 cancelling licence it was mentioned that 15 criminal cases were pending against Indrajeet Yadav son of the petitioner. Learned standing counsel was directed to supply a list of the said cases. The said list was supplied on 21.5.2013 containing 18 cases, out of which 14 have already been decided resulting in acquittal. Case No. 191 of 2008 under Sections 25/27, Arms Act is in relation to the same incident, in respect of which licence was suspended and thereafter cancelled. Three cases, one of 2005, one of 2007 and the third of 2008 are stated to be pending. The first is under Sections 3/4, U.P. Gunda Act and both the remaining cases are under Section 323/504/506, I.P.C. Petitioner retired from the post of Subedar Major of Indian Army.