MOHD SHARIQUI KHAAN Vs. STATE AND ANR

JUDGEMENT

(1.) The petitioner was issued a notice under Section 50 of the Delhi Police Act requiring him to show cause as to why order of externment be not passed against him under Section 47 of the Delhi Police Act inter-alia based on the involvement of the petitioner in the 7 FIRs as under: <FRM>JUDGEMENT_161_LAWS(DLH)11_2017_1.html</FRM>

(2.) The show cause notice also stated that there was reasonable ground to believe that the petitioner was engaged in the commission of offences punishable under Indian Penal Code, his movements and acts in the area are causing alarm, danger and harm to person and property in the NCT of Delhi and witnesses are not coming to depose against him in public due to fear of their person and property.

(3.) After reply was filed by the petitioner and on examination of the witnesses, the Additional Deputy Commissioner, South East District passed the order impugned dated 7th March, 2017 directing the petitioner to remove himself beyond the limits of NCT of Delhi for a period of one year within seven days from date of order. The appeal preferred by the petitioner under Section 51 of the Delhi Police Act was dismissed by the Lieutenant Governor vide the impugned order dated 15th March, 2017. Hence, the present writ petition.