- (1.) HEARD Sri R. S. Chauhan, learned Counsel for the petitioner and Sri D. K. Tripathi, learned Standing Counsel appearing for the respondents.
(2.) BY this writ petition, the petitioner has prayed for quashing the order dated 20th July, 2007 passed by the District Magistrate cancelling the arm licence of the petitioner.
(3.) THE petitioner was granted an arm licence of rifle being Licence No. 143 of 1987 by the licencing authority of district Panna (Madhya Pradesh ). A notice was issued by the District Magistrate, Hamirpur asking the petitioner to show cause as to why the licence of the petitioner be not cancelled. The petitioner submitted reply to the said notice. The District Magistrate by the impugned order dated 20th July, 2007 cancelled the arm licence. The District Magistrate in the order stated that against the petitioner Case Crime No. 46 of 1986, under sections 147, 452, 376 and 323 of I. P. C. , Case Crime No. 138 of 1989, under sections 147,148,149, 352 and 302 of I. P. C. , Case Crime No. 49-A of 1989, under sections 147, 148, 149 and 307 of I. P. C. were registered. A supplementary show cause notice dated 26th April, 2007 was also given to the petitioner that Case Crime No. Nil of 2007, under sections 197, 198, 200, 420, 468 and 471 of I. P. C. has been registered at Police Station Khanna, district Hamirpur against the petitioner. The District Magistrate cancelled the arm licence of the petitioner by the impugned order. The District Magistrate in the order held that for obtaining the arm licence from District Magistrate, Panna (Madhya Pradesh) the petitioner did not disclose that he is original resident of village Atghar, district Hamirpur but by concealing the criminal history he obtained the arm licence. The District Magistrate further held that petitioner has submitted documents to show that he is resident of district Panna (Madhya Pradesh) but from the documents he has failed to prove that he is resident of village Itwakhas, district Panna (Madhya Pradesh ).;