SURJEET SINGH Vs. STATE

JUDGEMENT

(1.) These are two connected petitions, being Crl. Writ Petition No. 583/97 ( Surjeet Singh v. State and another) and Crl. Writ Petition No. 641/97 ( Smt. Niyamti v. State and another). The petitioners through the present petitions have taken exception to the externment orders dated April 8, 1997 and March 13, 1997 whereby the petitioners herein were directed to remove themselves beyond the limits of the National Capital Territory of Delhi for a period of two years from the date of issue of the said orders. They were further directed by the impugned orders not to enter or return to the National Capital Territory of Delhi within the aforementioned period of two years without the written permission of the competent authority.

(2.) Since common questions of law and fact are to be gone into in both the writ petitions I propose to dispose them of by one and the same judgment.

(3.) Brief facts which led to the presentation of petition No. 583/97 are that a proposal for the externment of the petitioner was put up before the Deputy Commissioner of Police by SHO PS Inderpuri through ACP, Naraina, on the ground that the petitioner was a desperate and dangerous type of person whose activities were causing alarm, danager and harm to the persons and property of the locality in the area of PS Inderpuri. The petitioner was not enjoying good reputation. He was also harbouring criminals at his residence. As a corollary of the above people were unwilling to come forward against him in the public or in the court on account of the apprehension to the safety of their person and property. The petitioner was a desperate criminal who earned his bread by way of commission of offences.