BHARAT SINGH Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The petitioner has invoked the writ jurisdiction of this court under Article 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred as "Cr.P.C.") for setting aside the order dated 19.12.2018 passed by the Lt. Governor, Delhi and order dated 11.10.2018 passed by Additional Deputy Commissioner of Police, North-East District, Delhi.

(2.) Brief facts of the case are as under:

(3.) Ms. Isha Khanna learned counsel appearing for the petitioner contended that the petitioner cannot be termed as a 'habitual offender because as per the explanation under Section 47 of the Delhi Police Act, habitual offender would be a person who has involved himself in cases on three occasions or more within one year immediately preceding the commencement of the offence.