SHIVANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 10/4/2023, passed by the Assistant Commissioner, externing the petitioner from the date of the order i.e., 10/4/2023 till 31/5/2023, from Mysuru district, invoking Ss. 55 and 56 of the Karnataka Police Act, 1963 ('the Act' for short).

(2.) Heard Sri Basavanna K.M., learned counsel for petitioner and Sri B.V.Krishna, learned Additional Government Advocate for the respondents.

(3.) The petitioner gets embroiled in several crimes for the offences punishable under the provisions of the Mines and Minerals (Development and Regulation) Act, 1957 r/w. Sec. 379 of the IPC. The crimes are, in crime Nos.60/2015, 262/2015, 131/2016, 167/2016, 70/2017, 89/2019, 296/2020, 342/2021 392/2022, 397/2022 and 426/2022, all of which are for the same offences as indicated above.