GAURAV SHOKEEN Vs. STATE & ORS

JUDGEMENT

(1.) By filing this writ petition, the Petitioner has questioned the order dated 22.04.2014 passed by Addl. DCP (West District), Delhi whereby the Petitioner has been externed from NCT of Delhi for a period of two years and the order dated 07.05.2014 passed by Lt.Governor whereby the appeal filed by the Appellant was dismissed.

(2.) On 04.09.2013, the Addl. DCP (West District) issued a notice to the Petitioner under Section 50 of Delhi Police Act calling upon him to show cause why he should not be externed from NCT of Delhi on account of his involvement in four cases registered within a span of two days i.e. from 25.02.2013 to 27.02.2013.

(3.) The Petitioner filed reply to the show cause notice and was given an opportunity to engage a counsel to defend him. Opportunity of being heard was also given to the Petitioner. However, Addl. DCP (West District) vide impugned order dated 22.04.2014 arrived at the conclusion that the Petitioner was a criminal who was not likely to reform his way of life. His activities in the area of NCT of Delhi were considered to be harmful to the citizens of the area and his continuous presence in the area to be source of tension and disturbance to the law abiding citizens. The Addl. DCP also took into account the fact that witnesses were not willing to depose against him because of threat from the Petitioner to their safety.