Rakesh Srivastava, J. - (1.) The order dated 04.02.2009 whereby the firearm licence of the petitioner has been cancelled, and the order dated 30.11.2013 whereby the appeal preferred by the petitioner against the said order has been dismissed, are under challenge in the present writ petition.
(2.) The petitioner held a licence for D.B.B.L. Gun 9400-860. On the basis of an FIR dated 5.7.2007 lodged by one Smt. Prema Devi, a criminal case was registered against the petitioner as Case Crime No.130 of 2007 under sections 323, 294, 504, 506, 427 IPC at Police Station Paschim Sharira, District Kaushambi. On 22.06.2008, the Superintendent of Police, Kaushambi submitted a report to the District Magistrate, Kaushambi - the respondent no.2 recommending revocation of firearm licence of the petitioner. The relevant portion of the report dated 22.6.2008 is extracted below:- ...[VERNACULAR TEXT OMITTED]...
(3.) On 21.7.2009 the respondent no.2 passed an order under sub section (3) of the Arms Act, 1959 (for short the 'Act') suspending the firearm licence of the petitioner till the disposal of the criminal case mentioned above and requiring the petitioner to show cause as to why his firearm licence be not cancelled. On 10.08.2008, the petitioner filed his reply to the show cause notice refuting the allegations made against him. The respondent no. 2, thereafter passed the impugned order dated 04.02.2009, by means of which the firearm licence of the petitioner was cancelled/ revoked. The relevant part of the said order is extracted below:- ...[VERNACULAR TEXT OMITTED]...;