SANDIP DADABHAI SONVANE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed against the order of externment by the Assistant Commissioner of Police, Surat City, which came to be confirmed by the Secretary, State of Gujarat.

(2.) Learned Advocate for the petitioner is absent.

(3.) From the pleadings, ground raised in the petition are offences on which reliance is placed for externment, are pending for trial. Except for aforementioned, there are no other criminal activities attributed to the petitioner and that activities attributed to the petitioner would not be treated as breach in public order and consider the petitioner as Bootlegger or Dangerous person.