DEEPAK Vs. STATE & ORS.

JUDGEMENT

(1.) The petitioner has challenged the orders dated 07.10.2016 passed by the Additional Deputy Commissioner of Police-1, North West District: Delhi in File No.D-01/2015 whereby he has been externed from the limits of NCT of Delhi for a period of one year as well as the order dated 30.11.2016 passed in Case No.175/2016 by the Lieutenant Governor of Delhi, affirming and upholding the order of externment.

(2.) An externment proposal was initiated against the petitioner, citing four cases against him in Bharat Nagar Police Station. The table of cases provided in the externment proposal is being extracted below: <FRM>JUDGEMENT_412_LAWS(DLH)5_2017_1.html</FRM>

(3.) The Additional Deputy Commissioner of Police, North West District, on perusal of the proposal and materials on record took a preliminary decision of commencing with the externment proceedings. The petitioner was made known the charges against him and the petitioner responded by denying the allegations levelled against him.