Delip Kumar Chauby vs State Of U.P. And 2 Others
2016 Latest Caselaw 6698 ALL

Citation : 2016 Latest Caselaw 6698 ALL
Judgement Date : 26 October, 2016

Allahabad High Court

Delip Kumar Chauby 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. - 51831 of 2016
 

 
Petitioner :- Delip Kumar Chauby
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Anand Kumar Srivastava
 
Counsel for Respondent :- C.S.C.
 
Hon'ble Ashwani Kumar Mishra, J.

It is stated that petitioner has been acquitted in both the criminal cases, and therefore, the cancellation of firearm licence is bad in law.

Learned Standing Counsel may obtain instruction in the matter within a week.

Put up as fresh on 07.11.2016, before the appropriate Court.

Order Date :- 26.10.2016

Vinod.

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