T.ROOPESHKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question order dtd. 15/12/2022 passed by the 2nd respondent/Assistant Commissioner externing the petitioner from Kunigal Taluk.

(2.) Heard Sri D.J. Satisha, learned counsel appearing for the petitioner and Sri M. Vinod Kumar, learned Additional Government Advocate appearing for the respondents.

(3.) Facts in brief, that lead the petitioner to this Court in the subject petition, as borne out from the pleadings, are as follows:- The petitioner is a resident of Kunigal Taluk. No other issue regarding his residence need be gone into. The petitioner gets embroiled in several criminal cases. The cases pending against the petitioner as on date are (i) Crime No.108 of 2019 which comes to be registered on 26/6/2019 for offence punishable under Sec. 87 of the Karnataka Police Act, 1963 (hereinafter referred to as 'the Act' for short) and the Police having filed the charge sheet in the said case, it is pending before the Senior Civil Judge and JMFC at Kunigal in C.C.No.3697 of 2022. (ii) The second crime that is registered against the petitioner in Crime No.24 of 2020 on 1/3/2020 is again for offences punishable under Sec. 87 of the Act. The Police have filed a charge sheet in respect of the said crime in C.C.No.3610 of 2022 before the same Court. (iii) The third crime that is registered against the petitioner is in Crime No.195 of 2021 on 18/12/2021 for offences punishable under Ss. 341 , 504 , 323 , 363 and 34 of the IPC. The Police after investigation have filed a charge sheet in this case also in C.C.No.132 of 2022. These are admitted cases that are pending against the petitioner.