- (1.) BY this writ petition, the petitioner is challenging the order dated 6.1.1998 passed by the District Magistrate cancelling her arms licence and the order of the Commissioner, the Appellate Authority dated 10.2.1999 rejecting the appeal of the petitioner.
(2.) FACTS of the case in brief are that at the relevant point of time, the petitioner was stated to be Pradhan of Gram Sabha Bishnodi, Tehsil Patiali, District Etah since 1988 up to 1995 and later on in the year 1995, she was again elected as Pradhan of Gram Panchayat Kutabpur Sarai. The contention of the petitioner is that because of her raising voice against the mis-deeds and atrocities committed on innocent people, the local police became antagonistic towards her. While she was Gram Pradhan, she was granted licence of a Revolver bearing No. 13711 and she purchased a Revolver bearing No. 123 Webley Scot. According to her, the licence of the Revolver had been renewed from time to time. She was also given a licence of S.B.B.L. Gun bearing No. 12977 and she purchased a S.B.B.L. Gun bearing No. 7307. This licence was also renewed from time to time and was valid upto 31.12.1998. During the general election of Gram Pradhan in 1995, an incident occurred in which a First Information Report was lodged against her and her sons-in-law and accordingly a report was submitted by the police of Police Station Patiali dated 18.8.1995 to the District Magistrate, District Etah. The further contention of the petitioner is that a show cause notice was issued to her and although she has filed her reply along with the copies of the judgments in the various crime cases against, her gun licence was cancelled by the District Magistrate by the impugned order dated 6.1.1998.
(3.) AGGRIEVED by the order of the District Magistrate cancelling her gun licence, she preferred an appeal under Section 18 of the Arms Act, 1959 before the Commissioner. Her appeal was also rejected. I have heard Sri Vinod Kumar Pandey, learned counsel appearing for the petitioner and the learned Standing Counsel appearing on behalf of the respondents. The order is being dictated in open court. From the order of the District Magistrate, it will be seen that the reasons given for cancellation of the Arms Licence is that there were five criminal cases registered against the petitioner which are as follows: Crime No. 74/91, under Section - 302, 201 I.P.C; and . Crime No. 114/91, under Section-302, 307 I.P.C.; and Crime No. 140/95, under Section -364A I.P.C.; and Crime No. 131/95, under Section-362, 504, 506 I.P.C. Crime No. 132/95, under Sections -147, 148, 149, 307, 504, 506 I.P.C. ;