REGENT COMPUTRONICS PVT. LTD.

SANTOSH KUMAR Appellant

V/S

Commissioner, Devi Patan Mandal Gonda Respondents

Referred Judgements :-

SHEO PRASAD MISRA VS. DISTRICT MAGISTRATE BASTI AND OTHERS [REFERRED TO]
KAILASH NATH AND OTHERS VS. STATE OF U.P. AND OTHERS [REFERRED TO]
INDRAJEET SINGH VS. STATE OF U.P. AND OTHERS [REFERRED TO]
RANA PRATAP SINGH VS. STATE OF U.P. [REFERRED TO]
SADRI RAM VS. DISTRICT MAGISTRATE,AZAMGARH AND OTHERS [REFERRED TO]
MASIUDDIN NAIMUDDIN VS. COMMISSIONER ALLAHABAD DIVISION ALLAHABAD [REFERRED TO]
CHHANGA PRASAD SAHU VS. STATE OF UTTAR PRADESH [REFERRED TO]
LALJI VS. COMMISSIONER KANPUR [REFERRED TO]
PRAMOD KUMAR VS. STATE OF UP [REFERRED TO]
DEPUTY INSPECTOR GENERAL OF POLICE VS. S. SAMUTHIRAM [REFERRED TO]
STATE OF RAJASTHAN VS. LOVE KUSH MEENA [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Shri Rahul Shukla, learned Additional Chief Standing counsel for the respondents.

(2.) The instant petition has been filed praying for the following main relief:

(3.) The case set forth by learned counsel for the petitioner is that the petitioner was having an arms license. An incident occurred on 17/3/2020, on the basis of which an FIR was lodged against the petitioner and certain other persons on 18/3/2020 under Secs. 147, 148, 149 and 302 of the IPC. The case was registered as Case Crime No.78 of 2020. After issuance of show cause notice and after considering the reply of the petitioner, the competent authority vide order dtd. 18/3/2021, a copy of which is Annexure No.2 to the writ petition, considering the pendency of the said criminal case, has cancelled the arms license of the petitioner.

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SANTOSH KUMAR Vs. COMMISSIONER, DEVI PATAN MANDAL GONDA

Referred Judgements :-

JUDGEMENT

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