AHAMED ALIAS MUDASSIR Vs. SPECIAL EXECUTIVE MAGISTRATE AND DEPUTY COMMISSIONER OF POLICE, LAW AND ORDER

JUDGEMENT

(1.) Heard the learned counsel Sri. A.S. Kulkami, representing the petitioner and Sri. Rachaiah, learned HCGP representing the respondent.

(2.) Present petition is filed under Sec. 397 r/w 401 of Cr.P.C challenging the order dated 16.12.2015 passed by the Special Executive Magistrate and Deputy Police Commissioner, Mysuru, against this petitioner under Sec. 55 -A of" the Karnataka Police Act, 1963. By virtue of the order dated 16.12.2015 petitioner is directed externed from the limits of Mysuru city for a period of six months from 16.12.2015. Facts leading to the filing of this present petition are as follows :

(3.) The petitioner had been asked to show -cause as to why he should not be externed for a period of six months from Mysuru in view of his involvement in several criminal cases and apprehended danger to the society. He had shown his cause in detail by filing written objections along with 11 documents before the respondent -Commissioner. After hearing him, the respondent -Commissioner has chosen to pass the impugned order and it is this order which is called in question in this petition.