SRIDHARA PRABHU Vs. POLICE SUPERINTENDENT

JUDGEMENT

(1.) The petitioner aged 68 years is knocking at the doors of this Court in the subject petition calling in question an order dtd. 6/4/2023, by which the second respondent - Assistant Commissioner has externed the petitioner for a period of one year from the date of the order i.e., 6/4/2023, from Gowribidanur Taluk, Chikkaballapur District and sent him to Belthangadi Taluk, Dakshina Kannada District, invoking Sec. 55 of the Karnataka Police Act, 1963 ('the Act' for short).

(2.) Heard Sri Prasanna V.R., learned counsel for petitioner and Smt. Rashmi Patel, learned High Court Government Pleader for the respondents.

(3.) The name of the petitioner is drawn into the list of rowdies on 12/4/2002 and claims to be still in the list. The petitioner gets embroiled in certain crimes, all of which are non-cognizable offences punishable under Sec. 78(4) and (6) of the Act and out of them, two are under Sec. 78(3) of the Act. The six criminal cases are, crime Nos.66/2009, 06/2010, 105/2010, 85/2012, 50/2009 and 103/2011. The petitioner avers that all the cases were under the Act and all have been closed by the competent Courts by imposition of fine. Notwithstanding the aforesaid closure of cases, an order of externment is passed against the petitioner on 6/4/2023, making those crimes as the foundation for passage of the order. It is this order that drives the petitioner to this Court in the subject petition.