SHRUTHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question the order dtd. 16/3/2024 whereby, the husband of the petitioner is externed from Mysuru District to Athani Taluk, Belagavi District.

(2.) The petitioner gets embroiled in several crimes. This becomes the foundation for issuance of a show cause notice to the petitioner on 11/3/2024 by the Sub-Divisional Magistrate, Mysuru Sub-Division, invoking the powers under the provisions of the Karnataka Police Act. The petitioner was permitted to file objections to the show cause notice and to appear before the concerned authority on 16/3/2024. On the very same day, the order is passed externing the petitioner from Mysuru to Athani Taluk, Belagavi District.

(3.) In the light of an identical issue being answered by this Court, as quoted supra, the petition deserves to succeed.