- (1.) Heard learned counsel for the parties.
(2.) The challenge in this Appeal is to the order passed by the Division Bench of the Delhi High Court allowing the Criminal Writ Petition No. 207/2001 by Order dated 7.12.2001.
(3.) The background facts in nutshell are as under :- The respondent had been granted license for a .315 Bore Rifle. The Lt. Governor, Delhi upheld the order passed by the Deputy Commissioner of Police (Licensing) Delhi, in Appeal in terms of Section 18 of the Arms Act, 1959 (in short the Act). The Deputy Commissioner had directed cancellation of license on the ground that the respondent who was working as a Constable was involved in criminal offence and therefore, it was not in the interest of justice to continue currency of the license granted to him. Therefore, it was cancelled. The appeal before the Lt. Governor, as noted above, did not bring any relief to the appellant. The High Court was moved thereafter.;