VISHNU Vs. LT. GOVERNOR OF DELHI AND ORS.

JUDGEMENT

(1.) Vishnu, the petitioner, has assailed the order dated 02.07.2015 passed by the Deputy Commissioner of Police, North East District, Delhi whereby he has been externed from the limits of NCT of Delhi for a period of one year with effect from 09.07.2015 as also the Appellate order dated 05.08.2015 whereby the externment order passed by the Deputy Commissioner of Police, North East District Delhi has been upheld.

(2.) Externment proceedings were initiated against the petitioner on 04.06.2013 when a proposal was sent for the same by the SHO of M.S.Park police station. The petitioner was noticed for his having involved himself in six cases, the details of which are as hereunder:- <FRM>JUDGEMENT_50_LAWS(DLH)12_2015.html</FRM>

(3.) The petitioner appeared before the Deputy Commissioner of Police when he was made to understand the accusations against him. Despite the fact that there was no counsel accompanying him to defend his case, the petitioner was granted bail and was made to furnish his security bond. During the proceeding, he produced one defence witness namely Rakesh Kumar whose statement was recorded. On behalf of the prosecution, the SHO of M.S.Park was examined as a witness.