LAWS(KAR)-2023-5-108

N. L. NAVEEN KUMAR Vs. STATE OF KARNATAKA

Decided On May 11, 2023
N. L. Naveen Kumar Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) The petitioner has challenged the impugned order at Annexure - C dtd. 28/3/2023, passed by the learned Sub-Divisional Magistrate, Madikeri Sub-Division, Madikeri in extermining of the petitioner from the limits of Madikeri District to Ramanagar District in MAG/GA.PARU/5/2022-23 for a period of 3months from 28/3/2023 to 28/6/2023.

(2.) Heard the arguments of Sri.M.N.Madhusudhan learned counsel for the petitioner and learned Government Advocate for the State. Perused the records.

(3.) It is the contention of the learned counsel for the petitioner that the entire order of Annexure-C did not point out any allegation against the petitioner that soon before the impugned order his involvement in any of the activities which affected the law and order. There is no subjective satisfaction and peace proceedings. The records point out that there are five cases filed against the petitioner. Out of which, four of them are under the provisions of IPC and one is under Sec. 107 of Cr.P.C. filed in the year 2021. The cases filed under the provisions of IPC are under trial and the case filed under Sec. 107 of Cr.P.C., he was already bond over. The learned Sub-Divisional Magistrate came to the direct opinion that charges have been proved. What are the charges and whether he is guilty of these charges is not forthcoming. This shows lack of subjective satisfaction.