SIDDU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The captioned writ petition is filed by petitioner feeling aggrieved by the order passed by respondent No.4/Assistant Commissioner under Sec. 55 of the Karnataka Police Act, 1963 (for short, -Act, 1963-) in externing the petitioner from Jamakhandi to Sedam Taluk on the ground that there is reasonable apprehension that the petitioner would engage in commission of offences.

(2.) The said order is challenged at the instance of the petitioner by contending that he is pursuing B.Sc. Course and his examinations are scheduled to commence from 22/2/2023 and end on 8/4/2023. Therefore, petitioner is before this Court seeking urgent relief at the hands of this Court by specifically contending that impugned order passed by Assistant Commissioner is arbitrary and in the absence of material on record warranting externment of the petitioner from Jamkhandi.

(3.) Learned HCGP however would strongly resist and contend that the present writ petition is not maintainable as the petitioner has remedy of appeal.