GIDDAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 7/3/2023, passed by the second respondent Assistant Commissioner and Sub-Divisional Magistrate, Sagara, externing the petitioner for a period of six months commencing from 7/3/2023 to 7/9/2023 from Sagara Sub-Division and sent him to Kalaburagi District.

(2.) Heard Sri Vishwajith Rai M., learned counsel for the petitioner and Sri B.V.Krishna, learned Additional Government Advocate for the respondents.

(3.) The petitioner is alleged to have been involved in several offences, totaling 11 cases. The first one is, in crime No.36/2011 for offence punishable under Sec. 78(3) of the Karnataka Police Act, 1963 (the Act for short); second in crime No.89/2011 for offences punishable under Sec. 78(3) of the Act read with Sec. 420 of the IPC; third in crime No.21/2012 again for the offence punishable under Sec. 78(3) of the Act; fourth in crime No.23/2013 for offence punishable under Sec. 78(3) of the Act; fifth in crime No.106/2014 for offence punishable under Sec. 78(3) of the Act; sixth in crime No.92/2015 for offence punishable under Sec. 78(3) of the Act; seventh one is, in crime No.92/2015 for offence punishable under Sec. 78(3) of the Act; eighth one is, crime No.14/2020 for offence punishable under Sec. 78(3) of the Act; ninth is, crime No.114/2022 for offence punishable under Sec. 78(3) of the Act; tenth is, crime No.20/2021 in terms of Sec. 107 of the Cr.P.C.; eleventh is, crime No.19/2022 in terms of Sec. 107 of Cr.P.C.