- (1.) By means of this petition the petitioner is challenging the order dated 22.6.1999 whereby his license for possession of firearm has been suspended.
(2.) The facts of the case, in brief, are that the petitioner is the holder of a S.B.B.L gun. It is stated that a first information report was lodged against him on 29.5.1999 alleging therein that the petitioner had assaulted an employee of the Telecom Department and had also used abusive language against him. A case under Sections 332,323,504 and 506 I.P.C. was registered against him. Pending trial, by the impugned order his firearms licence was placed under suspension.
(3.) I have heard Sri Tripathi B .G. Bhai, learned counsel for the petitioner and learned Additional Chief Standing Counsel appearing for the respondents.;