Ravi Nath Tilhari, J. - (1.) Heard Shri Saksham Srivastava, Advocate holding brief of Shri Akhilesh Srivastava, learned counsel for the petitioner and Shri Ajay Kumar Tiwari, learned counsel for the respondents.
(2.) The petitioner has challenged the order dated 02.09.2004 suspending the petitioner's fire arm license, the order dated 15.07.2005 cancelling his fire arm license and the appellate order dated 20.02.2006 dismissing the petitioner's appeal.
(3.) The facts of the case are that the petitioner was granted fire arm License No. 198 for DBBL Gun No. 73393 and License No. 36 for Pistol No. 59539 which were renewed from time to time. In view of the police report dated 04.08.2004 of Police Station-Banne Devi the arm license of the petitioner were suspended and a show cause notice dated 02.09.2004 was issued to the petitioner for cancellation of the arm licenses on the ground that on 14.07.2004, the petitioner and others opened fire from their fire arms, in the premises of Tehsil Kaul, in which Shahabudeen and Dinesh Kumar Sharma were seriously injured by bullet in Case Crime Nos. 289 of 2004 and 290 of 2004 under Sections 147, 148, 149 and 307 I.P.C. Police Station-Banne Devi, District-Aligarh were registered against the petitioner. The petitioner misused his fire arms resulting into breach of peace, law and order. Besides, previously, many criminal cases were also registered against the petitioner.;