SAGARBHAI SADASHIV BHAMARE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Challenge in this petition is made to the order passed by the Sub-Divisional Magistrate, Navsari dated 11.12.2020 whereby the petitioner is externed for a period of two years from several Districts of Gujarat viz. Navsari, Dang, Surat and Tapi. Over and above that, by the impugned order, the petitioner has also been externed from the Union Territories of Daman and Dadra Nagar Haveli. The said order is stated to have been passed in exercise of powers under Section 56(b) of the Gujarat Police Act, 1951.

(2.) The execution of the impugned externment orders was stayed by this Court vide order dated 01.03.2021 for the reasons recorded therein.

(3.) Heard learned advocate for the petitioner and learned Additional Public Prosecutor for the respondent Authorities. It is noted that, both the learned advocates have taken this Court through the material on record, including the affidavit in reply.