ARJUN PRASAD Vs. COMMISSIONER, DEVI PATAN MANDAL, GONDA

JUDGEMENT

(1.) Heard.

(2.) By means of the present petition, the petitioner has assailed the order(s) dtd. 18/1/2023 passed by opposite part No. 1/Commissioner, Devi Patan Mandal Gonda in Case No. 00463/2021(Arjun Prasad Vs State, Computerized Case No. C202108000000463) under Sec. -18 of Indian Arms Act, 1959 (in short "Act, 1959") and order dtd. 18/3/2021 passed by opposite party No.2/District Magistrate, Baharaich, District- Bahraich in Case No. 00484/2021 (State Versus Arjun Prasad, Computerized Case No. D202108150000484) under Sec. - 17 (3) of Act, 1959.

(3.) For the purpose of relief(s) sought by means of present petition, learned counsel for the petitioner has placed reliance on the judgments passed by this Court in the cases of Ram Murti Madhukar vs. District Magistrate, Sitapur [1998 (16) LCD-905] and Ram Prasad vs. Commissioner and Ors. decided on 7/2/2020 in Writ-C No. 56378 of 2006, wherein it has been held that mere pendency of criminal case or apprehension of misuse of arms are not sufficient grounds for passing the order of suspension or revocation of license under Sec. 17 of the Act.