JUGAL KISHORE Vs. LIEUTENANT GOVERNOR, DELHI AND ORS.

JUDGEMENT

(1.) CRL.M.A.12278/2015 (Exemption).

(2.) THE present is a petition under Articles 226/227 of the Constitution of India read with section 482 Cr.P.C., 1973 assailing the order dated 01.07.2015 passed by the Lieutenant Governor, Delhi in Case No. 91/2015 whereby the appeal filed by the petitioner under section 51 of the Delhi Police Act, 1978 against the order dated 26.05.2015 passed by the Additional Deputy Commissioner of Police, District East, Delhi Police under sections 47/50 of Delhi Police Act, 1978 was dismissed and the petitioner was externed beyond the National Capital Territory of Delhi for a period of two years.

(3.) MR . Lao, learned Additional Standing Counsel (Criminal) accepts notice.