AALAMZEBKHAN JAHANGIRKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of notice of rule for and on behalf of the respondent-State.

(2.) The present writ petition has been filed for the following relief:

(3.) Learned advocate Mr.Panchal appearing for the petitioner has submitted that by the order dtd. 16/6/2021, the Assistant Commissioner of Police, "N" Division, Ahmedabad City has externed the petitioner for a period of one year from Ahmedabad City and contiguous districts Ahmedabad Rural, Mehsana Gandhinagar, Kheda. He has submitted that thereafter, the petitioner had filed an appeal and by the order dtd. 20/10/2021, the externment order has been modified to the extent of externing the petitioner from Ahmedabad District, including Ahmedabad City. He has submitted that the externment order has been passed only by placing reliance upon two offences registered under Ss. 323 , 294B , 506(2) , 504 , 506(1) and 114 of the Indian Penal Code, 1860 ( IPC ). He has submitted that no specific finding with regard to the statement of the witnesses and the same are vague. Thus, he has submitted that the present writ petition may be allowed.