Allahabad High Court
Lalji vs Commissioner, Kanpur And Another on 11 August, 1999
Equivalent citations: 1999(4)AWC2952
Author: R.K. Agrawal
Bench: R.K. Agrawal
JUDGMENT R.K. Agrawal, J.
1. By means of the present writ petition, the petitioner i.s challenging the order dated 13.5.1998 passed by the District Magistrate. Kanpur Nagar, respondent No. 2. (filed as Annexure-5 to the writ petition) and the order dated 16.7.1998 passed by the Commissioner, Kanpur Division, Kanpur, respondent No. 1 (filed as Annexure-7 to the writ petition).
2. The facts of the case in brief are that the petitioner is engaged in the business of running a brick-kiln and is also a member of the Management of Janta Inter College, Ghatampur, Kanpur. Janta Degree .College. Ghatampur. district Kanpur Dehat and Vaidik Inter College. Kunwa Kheda. He applied for gun licence in the year 1994 for proteclion of his life and properly. The District Magistrate. Kanpur granted a gun licence to the petitioner on 18.5.1994. He purchased a 12 bore D.B.B.L. gun on 1.8.1994. It appears that on 6.7.1994. an F.I.R. was lodged against the petitioner and his two brothers. The trial was pending in the Court of 1st Additional District Judge as S.T. No. 371 of 1995, State v. Dinesh Chandra and others. The Station House Officer. Police Station Sajetl recommended to the District Magistrate that the gun licence of the petitioner be cancelled. The District Magistrate issued a show cause notice on 23.5.99 to the petitioner to show cause why his gun licence be not cancelled. The said show cause notice was issued on the ground that a charge-sheet has been submitted against the petitioner on 27.1.1995 in respect of criminal case under Section 302/201. I.P.C. In pursuance of the F.l.R. dated 6.7.1994. On receipt of the show cause notice, the petitioner submitted his reply vide letter dated 26.7.96. However, the District Magistrate, Kanpur, vide order dated 13.5.98, cancelled the gun licence of the petitioner on the ground that the criminal case under Section 302/201, I.P.C. is pending and the petitioner can misuse his gun at any time.
3. Against the order dated 13.5.1998, the petitioner preferred an appeal before the Commissioner. Kanpur Division, Kanpur. The Commissioner vide order dated 16.7.1998 had rejected the appeal filed 'By the petitioner on the ground that the criminal case is pending against the petitioner and only after the case is decided, it will be known as to whether the petitioner is guilty or not. A supplementary affidavit has been filed by the petitioner In which the copy of the Judgment dated 30.1.1999 passed by the 1st Additional District and Sessions Judge. Kanpur Dehat. had been filed wherein the Court had acquitted the petitioner. It may be mentioned here that the Court vide order dated 21.8.1998 had granted four weeks time to the standing counsel to file counter-affidavit. No counter-affidavit has been filed on behalf of the respondent so far. The writ petition is. therefore, finally decided at the admission stage itself.
4. I have heard Shri Ramesh Singh, learned counsel for the petitioner and Shri N. B. Tiwari. learned counsel for the respondents and have perused the orders dated 13.5.98 passed by the District Magistrate. Kanpur and 16.7.98 passed by the Commissioner. It is not disputed that the sole ground on which the gun licence of the petitioner had been cancelled by the District Magistrate and upheld in appeal by the Commissioner, Is that a criminal case for the offence committed under Sections 302/201. I.P.C. is pending before the trial court and the petitioner can misuse his gun at any time. The 1st Additional District and Sessions Judge. Kanpur vide order dated 30.1.1999 had acquitted the petitioner. Thus, the basis on which the gun licence of the petitioner has been cancelled does not survive. This Court in the case of Anil Kumar Singh v. District Magistrate. Pratapgarh and others. 1996 (Suppl.) AWC 46, has held that if the licence of fire arm is cancelled on the ground of involvement in criminal cases and the licensee is acquitted in those cases, then there remains no material for cancelling the gun licence. Thus, in my view, the very basis on which the gun licence of the petitioner has been cancelled, has been wiped off and is no longer in existence. Consequently, the orders dated 13.5.98 passed by the District Magistrate, Kanpur (Annexure-5 to the writ petition) and the order dated 16.7.1998 passed by the Commissioner. Kanpur (Annexure-7 to the writ petition) are hereby quashed.
5. The writ petition is allowed. There shall be no orders as to costs.