KAUSHALYA Vs. STATE

JUDGEMENT

(1.)

(2.) By. means of this writ petition under Article 226 of of the Constitution of India, the petitioner Kaushalya has challenged the legality of the order dated 25th June, 1987 passed by the Deputy Commissioner of Police, South District, New Delhi, externing her under section 47 of the Delhi Police Act (hereinafter for the. sake of brevity called 'the Act') from the Union Territory of Delhi for a period of two years.

(3.) The relevant facts are that on 11th September, 1985 the Station House Officer, Delhi Cantt. sent a proposal to the Deputy Commissioner of Police, South District for externment of the petitioner under section 48(f) of the Act. it was stated in the proposal that the petitioner who is a resident of RZ-326, Brahampuri Pankha Road, New Delhi, is a known bootlegger and is a habitual seller of illicit liquor, charas, heroin, etc. and that she had been twice convicted for offences under section 61(1) 14 of the Punjab Excise Act and is involved in a number of cases as per the details given therein. It was further stated that the petitioner is a bad character of the police station and is a history sheeter and her name is borne in bundle A. It is further stated that the activities of the proposed externee are alarming and there is immediate need to restrict her activities in the Union Territories of Delhi Cantt. and that action be taken for her externment from the Union Territory of Delhi for at least one year. The particulars of the cases in which the petitioner was alleged to be involved are as follows : <FRM>JUDGEMENT_211_ILR(DEL)1_1987Html1.htm</FRM>