RAKESH KUMAR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This is a petition filed under Article 227 of the Constitution of India read with Sec. 482 of Cr.Pc seeking setting aside of the externment order dtd. 12/5/2022 passed by the court of Addl. DCP-I, East Delhi and the order dtd. 24/8/2022 passed by the Court of Ld. Lieutenant Governor, Delhi in Appeal No. 122/2022 titled "Rakesh Kumar v. State of NCT of Delhi".

(2.) The brief facts of the case which have resulted into filing of the present petition are that there are allegations against the petitioner that he was found involved in selling of illicit liquor and there were 21 cases against him punishable under the Excise Act. Vide the order dtd. 12/5/2022 passed by the Addl. DCP-I, the petitioner was externed from the limits of Delhi for a period of one year. Subsequently, the petitioner removed himself from the limits of NCT of Delhi and started residing in Gurgaon, Haryana and subsequently shifted to a rented accommodation in Noida, UP. Thereafter, the petitioner preferred an appeal under Sec. 51 of Delhi Police Act being Appeal No. 122/2022 titled as "Rakesh Kumar v. State of NCT of Delhi" which was subsequently dismissed by the Court of Ld. Lieutenant Governor vide order dtd. 24/8/2022, thereby confirming the order dtd. 12/5/2022.

(3.) As per the order of externment dtd. 12/5/2022, there were 20 cases against the petitioners. However, as per the Status report, there are about 23 cases against the petitioner as under. The list of 23 cases is reproduced as under: -