KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Revision petitioner challenging the order of externment proceedings bearing No.MAJ CR/148-2022-23 by respondent No.5-Assistant Commissioner, Sub Divisional Magistrate Sub- division, Dharwad district.

(2.) On the basis of a report of respondent No.2 on the recommendation of respondents 3 and 4, respondent No.5 issued show cause notice dtd. 21/1/2023 for submitting the explanation of revision petitioner. In response to show cause notice, revision petitioner appeared before respondent No.5. Thereafter, respondent No.5 on the basis of the material evidence placed before him passed impugned order under revision dtd. 13/2/2023 at Annexure-A in exercise of powers conferred under Sec. 56 of the Karnataka Police Act, 1963 (for short 'the Act') and ordered for externment of revision petitioner out of the jurisdiction of Dharwad district to the jurisdiction of Gadag from 16/2/2023 to 16/8/2023.

(3.) Learned High Court Government Pleader has taken notice for respondents 1 to 5 and the records have been secured.