Shamshad Khan vs State Of U.P. And 2 Others
2016 Latest Caselaw 6689 ALL

Citation : 2016 Latest Caselaw 6689 ALL
Judgement Date : 26 October, 2016

Allahabad High Court

Shamshad Khan vs State Of U.P. And 2 Others on 26 October, 2016

Bench: Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - C No. - 51664 of 2016
 

 
Petitioner :- Shamshad Khan
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Mohammad Shahrum Khan
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ashwani Kumar Mishra,J.

It is stated that mere pendency of a criminal case cannot be a ground for cancellation of firearm licence.

Matter requires consideration.

Notices on behalf of respondent nos.1 to 3 have been accepted by learned Standing Counsel. All the respondents may file counter affidavit within six weeks. Petitioner will have two weeks thereafter to file rejoinder affidavit.

List thereafter.

Order Date :- 26.10.2016

Vinod.

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