MUKESHBHAI SHANABHAI TADAVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition has been filed inter alia seeking the following reliefs.

(2.) Rule. Learned APP waives service of notice of rule for the respondent-State.

(3.) The petitioner was issued a show cause notice by the respondent no.3 under Sec. 56(a) of the Gujarat Police Act, 1951, asking his explanation, as to why he should not be extenred for a period of six months from the limit of Narmada District and accordingly, by the order dtd. 12/1/2022, after the petitioner filed his reply to the show cause notice, he has been externed by the respondent authority from the Narmada district for a period of six months by placing reliance on the registration of two FIRs under the provisions of the Indian Penal Code , 1860, (for short, "the IPC ") as well as by placing the reliance on the statements of 2 witnesses. Being aggrieved, the petitioner filed an appeal. By the order dtd. 13/5/2022, the Appellate Authority has confirmed the order passed by the first authority dtd. 12/1/2022.