Rakesh Tiwari, J. - (1.) Heard counsel for the parties and perused the record,
(2.) This writ petition has been filed for quashing the impugned judgment/order dated 31,1.2000 passed by the Commissioner Allahabad Division, Allahabad in Appeal No. 11 of 2000 filed by the petitioner under Section 18 of the Arms Act against the judgment/order dated 3.1.2000 passed by the Additional District Magistrate (Administration), Allahabad in Case No. 35 of 2000 under Section 17 of the Arms Act
(3.) The petitioner was initially a resident of Village Nivi Khurd P.S. Karchhana District Allahabad. An application dated 2.11.1985 was moved by the petitioner before the Sub-Divisional Officer, Karchhana praying that Sangam Lal S/o Ram Bahadur R/o Village Nivi Khurd P.S. karchhana District Allahabad had illegally taken possession over the Chak road, On the aforesaid application order dated 2,11.1985 was passed by the Sub Divisional Officer, Karchhana directing the Lekhpal concerned to look into the matter. It is alleged that in the aforesaid village there is a group of Sangam Lal, Devi Prasad, Gajraj S/o Ram Bahadur and Udit Narain S/o Dev Raj who are influential persons and due to the dispute of Chak road, they bore enmity with him. It is further alleged that they had beaten the petitioner and his wife regarding Which an F.I.R. dated 29.3.1987 was lodged at P.S. Karchhana against the aforesaid persons under Sections 323/504/506 I.P.C. It is further alleged that on 18.11.1987 at about 4.00 P.M. Bhagwati Prasad, Laxmi Narain alias Jhallar S/o Ram Kishore, Akshai Nath alias Ayodhya Prasad, Dharam Narain alias Dhurendhar S/o' Bhagwati Prasad all, R/o Village Nivi Khurd PS. Karchhana District Allahabad came at the doors of the petitioner armed with guns and pistols ,and assaulted him with intention to kill him. The petitioner lodged another F.I.R. at P.S. Karchhana which was registered as Case Crime No. 204/87 under Sections 307/504 I.P.C. against the aforesaid persons. It is submitted that as a counter blast Case Crime No. 205/88 was registered against the petitioner under Sections 307/504/427 I.P.C. besides Case Crime No. 181/90 under Sections 379/411 I.P.C. with mala fide intention. .;