DINESHBHAI BABUBHAI KHEDKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 order dated 22.12.2015 passed by the respondent No. 2.

(2.) Heard the submissions of learned advocates appearing for the petitioner and learned APP for the respondent State.

(3.) The Deputy Police Commissioner, Surat City, issued notice on 8.4.2015 under section 59 of the Gujarat Police Act to the petitioner detenu inter alia alleging in the notice that the petitioner is dangerous persons and doing the 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 their associates within the jurisdiction of Adajan Police Station. One offence being C.R. No. I -148/2014 for the offences punishable under sections 326, 324, 403, 114 of the Indian Penal Code and u/s.135(1) of Guj.Police Act and another C.A. Applications No.182 and 183 of 2015 dated 13.3.2015 are registered with Adajan Police Station of Surat City against the petitioner.