RAJJAN Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present writ petition under Article 226 read with Article 227 of the Constitution of India, 1950 read with Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'CrPC'), seeks the following prayers: -

(2.) Vide the impugned order dtd. 13/3/2024 Hon'ble Lieutenant Governor while dismissing the statutory appeal filed on behalf of the petitioner under Sec. 51 of the Delhi Police Act, upheld the order of externment dtd. 30/1/2024 passed by learned Additional DCP Vasant Kunj South, whereby the present petitioner was externed for a period of 2 years, however, the period of the same was reduced from two years to one year.

(3.) The case of the respondent State as per the status report dtd. 1/4/2024 authored by Insp. Sahdev Singh Rana, SHO, PS Vasant Kunj (South) is as under:-