REKHA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Pradeep Kumar Singh, learned counsel for the petitioner, learned Standing Counsel and perused the record.

(2.) By means of the present writ petition, the petitioner has challenged the impugned order dated 04.12014 passed by opposite party no.3/District Magistrate, District-Pratapgarh by which licence of D.B.B.L. Gun of the petitioner has been cancelled and order dated 07.10.2015 passed by opposite party no.2/The Commissioner, Allahabad Mandal, Allahabad by which petitioner's appeal has been dismissed.

(3.) Facts in brief of the present case are that petitioner who is an holder of arms licence of D.B.B.L. Gun has issued a show cause notice on 25.06.2014 on the ground that Vivek Singh/son of the petitioner used the rifle of the petitioner and the same was recovered by the concerned police. In this regard, Case Crime No.07 of 2014 under Sec. 302 I.P.C., P.S.- Manikpur, District-Pratapgarh has been registered against him. After receiving the said show cause notice, petitioner submitted his reply stating therein that his licensee gun was not used in the incident in question in which criminal case has been registered and due to enmity, case has been lodged.