SACHIN M.R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 20/3/2024 passed by the second respondent - Assistant Commissioner/Sub-Divisional Magistrate invoking his power under Sec. 55 of the Karnataka Police Act, 1963 ('Act' for short) externing the petitioner from Mysore to Davangere with effect from 20/3/2024 up to 10/6/2024.

(2.) Heard Mr.K.V.Sateesh Chandra, learned counsel for the petitioner and Mr.K.P.Yoganna, learned Additional Government Advocate for the respondent.

(3.) The petitioner claims to be a permanent resident of Mallahalli Village, Mysore District and claims to be doing business as his avocation and is residing with his family members. The petitioner during his stay at Mysore appears to have got embroiled in several cases. The cases pending against the petitioner as on today is depicted to be Crime No.46 of 2021 before the Varuna Police Station, Mysore for offences punishable under Ss. 504, 323, 143, 147 and 149 of the IPC. The said case is pending investigation. The other crime is Crime No.167 of 2022 against before the same police station for the same offences except in addition of the offence punishable under Sec. 302 of the IPC. The third crime is for the offence punishable under Sec. 107 of the Cr.P.C. which is stayed by the learned Sessions Judge itself.