RAFFIQUE Vs. STATE (GOVT. OF NCT OF DELHI)

JUDGEMENT

(1.) The petitioner assails the judgment and order dated 30.04.2015/29.05.2015 passed by the learned ACMM, North East, Karkardooma Courts, Delhi convicting him in DD No.79B dated 29.03.2005 whereby the petitioner stands convicted for the offence under Sections 53/116 of the Delhi Police Act, 1978 and sentenced to undergo imprisonment for a period of six months. The petitioner is also aggrieved by the order passed in Crl.Appeal No.13/2015, by the Additional Sessions Judge-03 (NE), Karkardooma Courts, Delhi, whereby the judgment and order of conviction and sentence against the petitioner has been upheld.

(2.) The petitioner was externed from the limits of Delhi by order dated 15.04.2004 passed by the Additional Deputy Commissioner of Police, Central District, Delhi. By the aforesaid order, the petitioner was directed to remove himself from the limits of NCT of Delhi for a period of two years with effect from 20.04.2004. He was, however, permitted to attend Courts at Delhi/New Delhi on all dates of hearing and was directed to remove himself thereafter, to outside the limits of NCT of Delhi. The relaxation was only for Court hours and for the purposes of appearing and attending in cases before Courts of law.

(3.) The petitioner, within the period of externment, was found in the territorial limits of NCT of Delhi. He was apprehended at Sulabh Sauchalaya, D Block, Sriram Colony, Delhi. A kalandra was filed under Section 53/116 of the Delhi Police Act against the petitioner in the Court.