ANIL KUMAR SINGH Vs. COMMISSIONER VARANASI DIVISION VARANASI

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner and learned Standing Counsel.

(2.) THE petitioner applied for fire arm licence. He was granted licence no. 641/p-II S. B. B. L. on 27. 3. 1995 for 12 bore gun permitting him six month's time for purchase of the gun.

(3.) IT appears that an incident took place on 3. 5. 1995 in the village of the petitioner, in which a named F. I. R. was lodged on 3. 5. 1995 against him. A perusal of the F. I. R. Annexure No. 1 to the writ petition shows that the Anil singh the petitioner came on his motorcycle along with Gajraj Singh on the rider seat, who was carrying a double barrel gun. The petitioner stopped his motorcycle near the tea stall where Gajraj Singh shot down Sri Ram Paras yadav in day light in full view of some villagers and relatives of the deceased. The petitioner along with Gajraj Singh ran away from the spot on the motorcycle driven by the petitioner.