GHANSHYAMBHAI MAVJIBHAI GOHEL Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) In the present writ petition, the petitioner has challenged the show-cause notice issued by the respondent No.2-Sub-divisional Magistrate to show cause as to why he should not be externed from districts Ahmedabad Rural, Ahmedabad City, Surendranagr, Kheda, Anand and Bhavnagar for a period of two years.

(3.) Learned advocate Mr.Bhatt appearing for the petitioner has submitted that after receiving the show-cause notice, the petitioner came to know that criminal case culminated from offence being C.R.No.I-11 of 1999 is alleged to have been pending however, the petitioner has not received any summons regarding the said case and another criminal case culminating from the offence being the C.R.No.II-04 of 2010 under Ss. 323 , 504 , 506(2) , 403 and 407 of the Indian Penal Code, 1860 ( IPC ) also pending in the Court and no information with regard to the said pending criminal cases are mentioned in the said show- cause notice. He has submitted that other two FIRs being C.R.No.11192010210192 of 2021 dtd. 30/7/2021 registered at Bagodara Police Station, Ahmedabad Rural, Dist. Ahmedabad and C.R.No.11192008210604 dtd. 13/9/2021 registered at Bavla Police Station, Ahmedabad Rural, Dist. Ahmedabad are pending before the concerned trial Court.