- (1.) ALOKE Chakrabarti, J. The District Magistrate cancelled the licence granted to the petitioner to possess fire arms. Ground of cancellation was petitioner's involvement in a criminal case punishable under Section 307, I. P. C. Appeal filed by the petitioner was also rejected.
(2.) LEARNED counsel for the petitioner contends that the aforesaid criminal case has ended in acquittal of the petitioner and a copy of the said judgment has been an nexed to the writ petition, still then the appellate order has been passed without quashing the cancellation order. After considering the respective contentions of the learned counsel for the petitioner and the learned Standing Coun sel appearing for the respondents it ap pears that cancellation was in view of pen dency of one criminal proceeding against the petitioner and the said proceedings has ended in acquittal of the petitioner after the cancellation order was passed by the District Magistrate. In such circumstan ces, I do not find any ground for continua tion of the impugned cancellation order. The writ petition is, therefore, al lowed and the impugned orders dated 6-6-1996 and 18-6-1998 at Annexures-2 and 4 to the writ petition are hereby quashed. Petition Allowed. .;