DEEKSHITH Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Heard Sri A N Radha Krishna, learned counsel appearing for the petitioner and Sri Channappa Erappa, learned High Court Government Pleader for the respondents - State.

(2.) Though the matter is listed for admission, with the consent of learned counsel for the parties, the matter is taken up for final disposal.

(3.) The order passed by the second respondent in exercise of power vested under Sec. 55 of Karnataka Police Act, 1963 ("Act" for short) is under challenge in this Criminal Revision Petition, whereunder, petitioner has been externed for a period commencing from 21/3/2023 to 20/9/2023. Order passed under Ss. 54, 55 and 56 is appealable and as such it would be apt and appropriate to direct the petitioner to avail the alternate remedy available under the Act, namely to file an appeal under Sec. 59 of the Karnataka Police Act, 1963.