AMIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate, Mr.Maulik Soni on behalf of the applicant and learned APP for respondent-State.

(2.) It appears that by way of the present application, the applicant has challenged order of externment dtd. 8/10/2020 passed by the Sub- Divisional Magistrate, Junagadh under Sec. 57 (c) of the Gujarat Police Act as well as order dtd. 21/1/2021 passed by the Appellate Authority under Sec. 60 of the Bombay Police Act externing the applicant. It would also appear that the said orders had been stayed by this Court and whereas it would also appear that the period of externment as per the order impugned is already over.

(3.) Having regard to the fact that the period of externment is already over and whereas since no fruitful purpose would be served if this Court were to decide the present application on its own merits. Therefore, in the considered opinion of this Court, ends of justice would be met if the impugned order of externing the present applicant is quashed and set aside and whereas the externing authority is granted liberty to reconsider the conduct of the present applicant more particularly during the period from the date of the order till date as to whether the conduct of the applicant was satisfactory and to take appropriate steps thereupon if deemed necessary.