RAMESH GULAB RAJNAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) SINCE the orders impugned in these petitions are common and passed on the basis of the one and same FIR being C.R. No. I -245 of 2012 registered with Limbayat Police Station, Surat, the present petitions are being disposed of by this common judgment.

(2.) THE petitioner, who is the externee, has challenged in the present petition preferred under Articles 21 and 226 of the Constitution of India, the externment orders dated 31/7/2013 passed by the respondent No. 2 as well as orders dated 8/1/2014 and 9/1/2014 passed by the respondent No. 1 in Hadpari Appeal Nos. 575 to 579 of 2013 under section 60 of the Bombay Police Act, 1951 (for short "the Act").

(3.) THE Deputy Police Commissioner, Zone II, Surat City issued notices on 22/12/2012 under section 59 of the Act to the petitioner detenu inter alia alleging in the notice that the petitioner is a dangerous person and doing his activities by using force or violence. There is a specific allegation in the notice that the petitioner detenu was doing all these activities with the help of his associates within the jurisdiction of Limbayat Police Station.