BHARAT BHATI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State.

(2.) The present writ petition has been filed against the order dated 28.06.2014 passed by the Licensing Authority by which the petitioner's firearm license has been cancelled, and the order dated 07.08.2014 passed by the Appellate Authority, by which the aforesaid cancellation order has been upheld.

(3.) Apparently, the petitioner's firearm license was sought to be cancelled by it's notice dated 31.01.2014 wherein reference had been made to a criminal case registered against the petitioner being Case Crime No. 258 of 2013 under Sections 147, 148, 149, 452, 323, 427, 504 and 506 IPC. It was further stated, upon investigation, the police had submitted a charge-sheet in that case. In that light, it was alleged, the petitioner had misused his firearm and therefore, looking into the criminal acts committed by the petitioner, the continuance of the firearm license of the petitioner was proposed to be cancelled.