RATHNAKAR SHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is before this Court assailing the order dated 28.04.2018 Annexure-A and order dated 28.12.2017 Annexure-B passed by respondent Nos.1 and 2, whereunder petitioner has been externed from Dakshina Kannada District for a period of six (6) months by including the name of petitioner in the rowdy sheet.

(2.) As could be seen from the order of externment dated 28.12017 passed against the petitioner for a period of six (6) months and also including his name in the rowdy sheet, it would disclose that said authority has held that 7 criminal cases have been filed against the petitioner since 2003 under Chapter XII, XVI or XVII of the Indian Penal Code, which are punishable offences and serious in nature. The authority has also opined that, since 2003 petitioner has not reformed himself and his movements is calculated to cause alarm, danger to person and property. Hence, an order of externment for a period of six (6) months from Dakshina Kannada District has been passed against petitioner. The report of Superintendent of Police dated 209.2017 has been taken into consideration for passing the said order of externment.

(3.) Being aggrieved by the said order, petitioner filed an appeal in O.E.No.56 SST 2018 before first respondent herein. Said authority by order dated 28.04.2018 Annexure-A has dismissed the appeal by confirming the order of second respondent.