MANGAL SINGH Vs. THE ADDITIONAL COMMISSIONER

JUDGEMENT

(1.) THE petitioner was involved in a murder case registered against him vide FIR No. 60 dated February 27, 1980, Police Station, Faridkot. After trial, the petitioner was acquitted of the murder charge vide judgment dated September 20, 1980 (Annexure P-5 to the petition). While the trial was yet pending, licence No. 480-DM/Faridkot for the possession of a .32 bore revolver, issued by the District Magistrate, Faridkot to the petitioner, was suspended vide order dated January 15, 1980. After his acquittal, the petitioner moved an application before the District Magistrate, Faridkot that as he had since been acquitted, his licence should not be cancelled. The District Magistrate, however, vide his order dated March 17, 1982 (Annexure P-2 to the petition) cancelled the licence issued to the petitioner. The petitioner filed an appeal against the aforesaid order which too was dismissed on June 1, 1982 by respondent No. 1 vide Annexure P-4. It is against the orders Annexures P-2 and P-4 that the present writ petition has been filed.

(2.) A reply has been filed on behalf of the respondents and the facts pleaded by the petitioner have been admitted, but it has been pleaded that he was still not entitled to a licence.

(3.) I have heard the learned counsel for the parties and have gone through the record.