Mahesh Chandra Tripathi, J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the respondents.
(2.) Ram Pratap Singh is before this Court assailing the order dated 06.01.2014 passed by the second respondent i.e. District Magistrate, Bareilly.
(3.) Record in question reflects that the petitioner's firearm licence was cancelled by District Magistrate, Bareilly vide order dated 06.01.2014 on the ground that the petitioner is involved in Case Crime No.410/2008, under Sections 498-A, 323, 506 I.P.C.and 3/4 Dowry Prohibition Act and Case Crime No.884 of 2010 under Section 110(G) Cr.P.C., Police Station Chainpur, District Bareilly.;