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

JUDGEMENT

(1.) Vimla, the petitioner, has impugned orders dated 19.05.2016 and 10.08.2016 passed by the Additional Deputy Commissioner of Police, East District: Delhi, passed in File No.11/2015 and the Lieutenant Governor in Case No.81/2016, respectively whereby she has been externed from the limits of NCT of Delhi for a period of two years and which order passed by the Additional Deputy Commissioner of Police has been affirmed and upheld by the Lieutenant Governor of Delhi.

(2.) An externment proposal under Section 47 of the Delhi Police Act, 1978 was forwarded against the petitioner, listing 32 cases lodged against her. The table of cases is being reproduced below: <FRM>JUDGEMENT_411_LAWS(DLH)5_2017_1.html</FRM>

(3.) The Additional Deputy Commissioner of Police, on perusal of the proposal and the materials on record, initiated the externment proceedings against the petitioner as the materials disclosed that the movements and acts of the petitioner were calculated to cause alarm, danger and harm to persons and property and her presence in Delhi or in part thereof would be hazardous to the community. It was also found that the witnesses are willing to give evidence in public against the petitioner due to apprehension of backlash.