SHAKEELA Vs. STATE

JUDGEMENT

(1.) By way of this petition, the petitioner has challenged the order dated 30.10.2013 passed by the Lt. Governor of Delhi in Crl. Appeal No. 227/2013 whereby the order dated 7.10.2013 passed by Addl. Commissioner of Police-I, East District, Delhi externing the petitioner for a period of 2 years from the limits of NCT of Delhi has been upheld. The background of the case is as under:-

(2.) Petitioner gave reply dated 26.5.2010 to the aforesaid notice wherein she took the stand that most of the cases mentioned in the said notice were same which had already been taken in the earlier externment proceedings against her in the year 2005 and she had already suffered the externment for a period of 2 years. She had alleged that the same cases could not be taken against her by passing fresh order of externment.

(3.) During the course of proceedings, supplementary notices under Section 50 of the Act were given to her on 4.10.2011, 12.1.2012 and 18.1.2013 respectively. Petitioner replied to the said notices also and stated that false cases were stated therein.