SURESH Vs. LT. GOVERNOR OF DELHI

JUDGEMENT

(1.) BY way of this writ petition filed under Article 226 of the Constitution of India read with Section 482 Cr.P.C., Petitioner is seeking quashing of externment order dated 4.6.2013 passed by the Addl. DCP, North -East District and the order dated 24.7.2013 whereby the Lieutenant Governor of Delhi has dismissed his appeal.

(2.) THE Petitioner has sought quashing of the externment order on the following grounds: -

(3.) WHILE initiating proceedings for externment against the writ petitioner, notice under Section 50 of Delhi Police Act was served upon him giving details of six cases registered against him. The particulars and status of the six cases are :