BISHWANATH YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has filed this writ petition for quashing the order dated 15.11.2006 passed by the respondent no. 3 the District Executive Magistrate, Rohtas at Sasaram in Arms Case No. 2 of 2003, whereby he has cancelled the licence of the rifle of the petitioner bearing Licence No. 25/Bistopur Rifle No. 803030-315, inter alia, on grounds of institution of a criminal case arising out of Kargahar P.S. Case No. 144 of 2000 for the offence punishable under Sections 147, 148, 149, 341, 301, 302 of the Indian Penal Code and Section 27 of the Arms Act giving rise to Sessions Trial No. 320/57 of 2006/2007.

(3.) It is submitted that the aforesaid criminal case has been disposed of and the petitioner and other accused persons have been acquitted of all the charges. The judgment of the trial court is placed at Annexure-6 to the writ petition.