SURENDER @ CHHINDA Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) Surender @ Chhinda, the petitioner has challenged the order dated 29.01.2016 passed by the Additional Deputy Commissioner of Police-01, East District, Delhi in connection with file No. 75/2015 whereby he has been externed from the limits of NCT of Delhi for a period of two years as well as the order passed by the Honourable Lieutenant Governor dated 17.02.2016 in case No. 19/2016 whereby the order of the learned Additional Deputy Commissioner of Police-01, East District, Delhi, externing the petitioner, has been affirmed and upheld.

(2.) A proposal for externment of the petitioner was made by the SHO of Geeta Colony police station through the ACP, Gandhi Nagar police station alleging that the materials on record revealed that there were reasonable grounds to believe that the petitioner was engaged in various offences punishable under the IPC, Arms Act, Gambling Act and Delhi Police Act and that the movements and acts of the petitioner were calculated to cause alarm, danger and harm to person and property and his presence in Delhi or any part thereof is hazardous to the community. The proposal for externment also included the fact that witnesses are not willing to come forward to depose against the petitioner because of the fear of reprisal.

(3.) The cases cited in the proposal are as hereunder: S. No. FIR No. Date Sec. of Law Police Station Present Status 1 19 12/03/08 420/468/471/482 Penal Code and 102 D.P. Act Palam Airport Untrace 2 20 12/03/08 25/54/59 Arms Act Palam Airport Acquittal 3 304 23.11.2009 12/9/55 Gambling Act and 25/54/59 Arms Act Geeta Colony Pending Trial