SUNNY Vs. LIEUTENANT GOVERNOR OF DELHI

JUDGEMENT

(1.) Sunny, the petitioner, has challenged the order dated 29.11.2016 passed by the Addl.Deputy Commissioner of Police, South East District, New Delhi in File No. 02/2015 whereby he has been externed from the limits of NCT of Delhi for a period of two years as well as the order dated 01.02.2017 passed in Case No. 7/2017, in appeal, by the Hon'ble LG of Delhi whereby the order of externment by the learned Deputy Commissioner of Police has been affirmed and upheld.

(2.) A proposal for externment of the petitioner was forwarded by the SHO, Ambedkar Nagar P.S indicating that the petitioner had been engaging himself in commission of illegal acts and criminal activities which has caused alarm and danger in the society. The details of the cases on which the proposal has been made are as under:- S. No. FIR No. Under Section Police Station P. Position 1. 80/02 332/353 IPC Amb. Nagar Acquitted 2. 40/05 341/324/34 IPC Amb. Nagar Compounded

(3.) 566/05 452/324/34 IPC Amb. Nagar Compounded