GOUSE ALIAS MOHAMMED GOUSE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Revision petitioner is challenging the order of externment proceedings initiated under No. M.A.G:66:2023-24 dtd. 29/1/2024 by the respondent No.1-Assistant Commissioner, Ballari.

(2.) On the basis of the report of the Police Inspector, Kampli Police Station forwarded by respondent No.2, show cause notice was issued to the revision petitioner dtd. 29/1/2024 calling for his explanation with regard to the grounds stated in the report of Police Inspector, Kampli for seeking externment order of revision petitioner from Ballari District. In response to the said show cause notice, revision petitioner has appeared before the respondent No.1-Assistant Commissioner and filed objections. The respondent No.1 on the basis of available material evidence on record, passed the impugned order under revision dtd. 14/3/2024 in exercising power conferred U/s 55 of the Karnataka Police Act, 1963 (hereinafter referred to as 'Act' for the sake of brevity) and ordered externment of revision petitioner out of jurisdiction of Ballari District and submit himself to the jurisdiction of Bhalki Rural Police Station of Bidar District for a period of three months from 15/3/2024 to 15/6/2024.

(3.) In response to the notice, learned HCGP appeared for the respondents and submitted the records.