Sanjay Misra, J. - (1.) REJOINDER affidavit has been filed today. Let the same be taken on record.
(2.) HEARD Sri S.N. Verma learned Counsel for the petitioner and learned Standing Counsel for the respondents. Perused the affidavits filed by the parties. The petitioner claims to be holder of arms licence and is aggrieved by the order dated 21.12.2005 passed by the respondent No. 2 Commissioner, Jhansi Division, Jhansi in Appeal No. 22 of 2002/03 whereby his appeal has been dismissed.
(3.) ACCORDING to Sri S.N. Verma the petitioner's licence was initially suspended and then cancelled on the basis that two criminal cases pending against him. He states that the two criminal cases were Case Crime No. 56 of 2000 under Section 323, 504, 506 I.P.C. read with Section 3(1)(x) S.C. S.T. Act and Case Crime No. 128 of 2002 under Section 302, 201 I.P.C. in the district. According to him Case Crime No. 128 of 2002 under Section 302, 201 I.P.C. has been dismissed on 30.6.2003 and in so far as Case Crime No. 56 of 2000 is concerned the same has also been dismissed and the petitioner has been given a clear acquittal by the judgment and order dated 28.11.2006. He therefore states that the very basis for passing the impugned order by the respondent No. 2 for cancellation of his arms licence does not exist and hence the same requires to be set aside.;