Neeraj Tiwari, J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondents.
(2.) By way of present petition, petitioner is challenging the order dated 30.1.2008 passed by the respondent No.3 cancelling the arms license of the petitioner and appellate order dated 4.6.2016 passed by respondent no. 2 whereby the respondent no. 2 dismissed the appeal filed by the petitioner and affirmed the order passed by respondent no. 3.
(3.) The case of petitioner is that he was given Arms License by the District Magistrate, Pratapgarh. A notice dated 29.03.2007 under Section 17(3) of Arms Act, 1959 was issued by the District Magistrate, Pratapgarh to the petitioner on the basis of a single case which was registered in Case Crime No. 37 of 2007, under Section 302 IPC., Police Station Kandhai, District Pratapgarh to show cause as to why his licence may not be cancelled. The petitioner submitted his reply to show cause notice dated 29.03.2007. Thereafter, the license of the petitioner was cancelled by the District Magistrate vide order dated 30.01.2008. After that, trial of the petitioner was concluded in Case Crime No.37 of 2007 and he was acquitted by the Court of Additional District Judge (Ex Cadre), Court No. 9, Pratapgarh vide order dated 30.4.2011. After acquittal from the criminal case, petitioner preferred an appeal alongwith stay application under Section 17(3) before the Commissioner, Allahabad Division, Allahabad which was dismissed vide order dated 4.6.2016.;