ARVIND RAI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sharad Kumar Pandey, learned counsel for the petitioner as well as learned Standing Counsel for the State respondents.

(2.) The instant writ petition has been filed challenging the order dtd. 21/12/2012 passed by the District Magistrate, Azamgarh and order dtd. 20/6/2018 passed by the Commissioner, Azamgarh Mandal, Azamgarh as well as order dtd. 9/12/2020 passed in recall application filed by the petitioner.

(3.) By means of order dtd. 21/12/2012, the District Magistrate, Azamgarh had cancelled the SBBL Gun License No.372/04 on the basis of two criminal cases pending against the petitioner as Case Crime No.664 of 2010 under Sec. 147, 148, 149, 307, 323, 504, 506 IPC and Sec. 3(1) of SC/ST Act and Case Crime No.808 of 2010 under Sec. 3/25 of the Arms Act. The said order passed by the concerned District Magistrate has been allowed ex-parte against the petitioner and the appeal has been rejected. The ex-parte rejection of the appeal was sought to be recalled by means of recall application which has also been dismissed on 9/12/2020. Consequently, all the three orders are challenged herein.