- (1.) Challenge in this petition is to the order dated 16.06.2012. (Annexure P-5) passed by the Deputy Commissioner of Police, Jalandhar-respondent No. 5, cancelling the Arms Licence of the petitioner and order dated 16.11.2012 (Annexure P-7), whereby the appeal filed by the petitioner was dismissed. Rakesh Kumar-petitioner had been issued Arms Licence No. 11134/Revenue/DM/Jalandhar in the year 1994, which was subsequently renewed from time to time after every three years and was valid up to 20.07.2010. On 29.12.2010, the petitioner made an application for renewal of the aforesaid Arms Licence to the Deputy Commissioner of Police, Jalandhar. Thereafter, on 07.06.2012, a show cause notice (Annexure P-3) was given to the petitioner asking him, as to why his Arms Licence may not be cancelled, as four F.I.Rs. have been registered against him. The details of the F.I.Rs., which are registered against him are as under:- 1. Case No. 82 dated 19.05.1999, under Section 13-3-67 of Gambling Act, registered at Division No. 3, Jalandhar. 2. Case No. 155 dated 21.09.2002, under Section 13-3-67 of Gambling Act, registered at Division No. 3, Jalandhar. 3. F.I.R. No. 34 dated 25.07.1996, under Sections 324 and 323 IPC, registered at Division No. 1, Jalandhar. 4. F.I.R. No. 156 dated 24.09.1992, under Sections 307, 379, 324, 327, 336, 34 IPC and Section 27-54-59 of Arms Act, registered at Police Station Division No. 3, Jalandhar.
(2.) The petitioner was convicted in F.I.R. No. 156 dated 24.09.1992, under Sections 307 IPC and sentenced to undergo imprisonment for a period of seven years vide Judgment dated 03.02.2001 passed by the Additional Sessions Judge, Jalandhar. Thereafter, in criminal appeal No. 318-SB of 2001, decided on 13.08.2010 (Annexure P-10), his sentence was reduced to the period already undergone, subject to payment of compensation to the complainant and injured.
(3.) Vide order dated 16.06.2012 (Annexure P-5), the Deputy Commissioner of Police, Jalandhar, cancelled the Arms Licence of the petitioner under Section 17(3)(A & D) of the Arms Act. A further direction was given to the petitioner to surrender his Arms Licence and deposit all the weapons with the recognized Arms Dealer or for its sale to a valid licensee. He was also directed to give necessary information in this regard to the Deputy Commissioner of Police, Jalandhar, within 30 days from the issuance of the said order.;