SATYAVEER Vs. STATE OF U P

JUDGEMENT

(1.) Heard Ms. Priti Chaudhary, Advocate holding brief of Sri Bheshaj Puri, learned counsel for the petitioner and learned Additional Chief Standing Counsel for the State-respondents.

(2.) It is submitted by learned counsel for the petitioner that the initially the petitioner was granted two firearm licence. One being .32 Bore Revolver and the other being 12 Bore Rifle. The present matter is in respect of the cancellation of arms licence pertaining to .32 Bore Revolver. By means of the impugned order dtd. 7/12/2012 the firearm licence of the petitioner has been cancelled on the ground of pendency of a criminal case being Case Crime No.1056 of 2010, under Ss. 147, 323, 504, 506, 171C I.P.C. and Sec. 7 Criminal Law Amendment Act. The licence of other 12 Bore Rifle has already been restored on the similar facts by this Court by order dtd. 23/7/2013, which has been accepted by the respondents. Thereafter, the licence in respect of the .12 Bore Rifle has been restored. The order dtd. 23/7/2013 passed in Writ C-No.32621 of 2012 is extracted hereunder:

(3.) Learned counsel for the petitioner submits that the firearm licence of the petitioner was already been deposited with the police station concerned on account of ensuing elections taking place and the first information report pertains to the physical assault and there is no allegation against the petitioner that the firearm in question has been used by the petitioner in the alleged occurrence.