JAHAR SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) THE petitioner feels aggrieved by an order dated 11.12.1995, passed in the proceedings under the Arms Act, whereunder the licence given to him for keeping a 12 bore gun with a single barrel was cancelled exercising the jurisdiction under section 17(3) of the aforesaid Act.

(2.) THE aforesaid order passed by the licensing authority was challenged by the petitioner in appeal. The appellate authority, however, endorsing the findings recorded by the licensing authority dismissed the appeal vide the impugned order dated 10.9.1996.

(3.) IT was asserted that the only basis on which the impugned order of cancellation of the licence granted in favour of the petitioner had been passed was the pendency of the crime case No. 22 of 1994, under sections 336, 504 and 506 -B of the Indian Penal Code, which criminal case ultimately resulted in an order of acquittal of the petitioner passed by the criminal Court of competent jurisdiction on 1.4.1997.