S.K. Gangele, J.@mdashHeard. The petitioner has filed this petition against the order of suspension dated 15-02-2012 (Annexure P-4) and also the order dated 14-08-2012 in regard to dismissal of appeal (Annexure P-1).
2. The arms licence of the petitioner bearing No. 747/2008 was suspended on the ground that a criminal case vide Crime No. 223/2011 was registered against the petitioner at police Station Gormi, District Bhind for commission of offences under Sections 324, 323, 294, 506 r/w Section 34 of IPC and charge-sheet was filed. Hence, in the interest of public, it would not be proper to continue the arms licence of the petitioner.
3. The petitioner has been acquitted from the said offence vide judgment of acquittal dated 1/1/2013 passed by the Judicial Magistrate First Class, Mehgaon, District Bhind in Criminal Case No. 21/2012. Copy of the judgment has been filed by the petitioner and the same is on record.
4. From the aforesaid facts of the case, it is clear that the petitioner has been acquitted from the offence. The offence registered against the petitioner was not a serious in nature. In my opinion, the circumstances on which the arms licence of the petitioner was cancelled, do not exist. Hence, the petition of the petitioner is allowed. The impugned order dated 14-08-2012 (Annexure P-1) and the order dated 15-02-2012 (Annexure P-4) are hereby quashed. No order as to costs.
