Anil Kumar, J. - (1.) HEARD Sri Vimal Kisrhore Verma, learned Counsel for the petitioner and Smt. Ketki Srivastava, learned Standing Counsel for the opposite parties.
(2.) IN brief, the facts , as stated by the learned Counsel for the petitioner are to the effect that the petitioner is an agriculturist and also carrying the business of running crusher in the partiship in village -Galarai Tahsil -Mohammadi, District KhriLakhimpur, was granted a arm licence No. 1168 of Rifle No. 21452 for his safety and the safety of his family and other personal property. An First Information Report was lodged. Accordingly, at case crime No. 279 of 2002 under Sections , , , , IPC was registered at P.S. Pasgawan District Lakhimpur Kheri in which the name of the petitioner was found place alongwith other persons.
(3.) THEREAFTER on 11.1.2003 Investigating Officer investigated the matter in question and the name of the petitioner was excluded. However , the chargesheet dated 11.1.2003 was issued to the other persons, namely, Nanhey alias Aditya Verma son of Raj Bahadur alias Rajendra Verema , Jwala Prasad son of Natthu Lal and Sanjay son of Raj Bahadur alias Rajendra Verma.;