Gama Prasad Yadav vs State Of U.P. Thru Secy. And Others
2013 Latest Caselaw 6959 ALL

Citation : 2013 Latest Caselaw 6959 ALL
Judgement Date : 12 November, 2013

Allahabad High Court

Gama Prasad Yadav vs State Of U.P. Thru Secy. And Others on 12 November, 2013

Bench: Tarun Agarwala




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 8934 of 2012
 

 
Petitioner :- Gama Prasad Yadav
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Counsel for Petitioner :- Sunil Kumar Shukla,Sunil Prasad Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Tarun Agarwala,J.

Having heard the learned counsel for the petitioner, the Court is not inclined to interfere in the impugned order.

The writ petition is disposed of with a direction that as and when the petitioner is acquitted in the criminal case, he would apply for revocation of the arms licence before the competent authority, which would be considered appropriately at that stage.

Order Date :- 12.11.2013

Bhaskar

(Tarun Agarwala, J.)

Download the LatestLaws.com Mobile App