ABBAS ANSARI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Priyadarhi Manish Advocate, the learned counsel for the applicant, Sri Anurag Verma, the learned Additional Government Advocate-I for the State and perused the record.

(2.) The instant application has been filed seeking release of the applicant on bail in Case Crime No. 431 of 2019, under Ss. 420, 467, 468, 471 I.P.C. and Sec. 30 of Arms Act, registered at Police Station Mahanagar, District Lucknow.

(3.) The aforesaid case has been registered on the basis of an F.I.R. lodged by the Inspector In-charge, Police Station Mahanagar on 12/10/2019, alleging that the applicant was issued a DBBL Gun License No. 1628/P.S. Mahanagar/Lucknow by the District Magistrate, Lucknow in the year 2012. The applicant had applied to the Joint Commissioner of Police, Licensing, New Delhi for registration of his license at his Delhi address, i.e., 111/A/9, Ganpati Niwas, Kishangarh, Vasant Kunj, New Delhi and he was issued License No. SDVS/2/2015/1 and UID No. 10675002 1283342015. The applicant purchased numerous fire arms on the aforesaid license claiming himself to be a renowned shooter. He projected that he had got the license issued at Lucknow transferred to Delhi but no intimation in this regard had been given to the concerned police station and the applicant continued to use both the licenses issued in two different states on two different UID's.