RAKESH TIWARI, J. - (1.) HEARD counsel for the parties and perused the record.
(2.) THIS writ petition is directed against the judgment and order dated 30.6.1999, passed by respondent No. 2 by which the arms licence of the petitioner was cancelled under Section 17(3)(B) of the Indian Arms Act and the judgment and order dated 10.1.2000, passed by respondent No. 1 in appeal. The facts as emerge from the records are that the petitioner was attacked in 1982 by some miscreants due to enmity in the village and an F.I.R. was lodged by him under Sections 147, 148, 149, 336, 307 and 323, I.P.C., P.S. Kunda, District Pratapgarh, in said criminal case main accused was convicted for 7 years' R.I. The convict in the aforesaid case came out after serving out the sentence. The petitioner apprehended danger to his life by the aforesaid convict and as well as enmity with some other persons of the village. In the meantime one Rajesh Singh alias Prabhakar Singh, who was also resident of village Sahapur was elected Pradhan and was arrested under the Gangsters Act and was granted bail by the IInd Additional Sessions Judge, Allahabad (Special Judge, Gangster Act) in which the petitioner stood surety for him. The contention of the counsel for the petitioner is that the police under the influence of his enemies falsely implicated the petitioner that he had fired with his country made pistol on the police party and a false F.I.R. was lodged as he had stood surety for the Pradhan Rajesh Singh. A show cause notice was given to the petitioner which is as under : ...[VERNACULAR TEXT OMITTED]...
(3.) THE petitioner filed his reply to the show cause notice, inter alia, stating that he was falsely implicated in this case and there is no substance in the allegations made in the notice.;