KANUBHAI APABHAI Vs. THE STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. G.D. Bhatt, Additional Public prosecutor, waives service of Rule.

(2.) This is a petition to quash and set aside the impugned order passed by the learned Sub Divisional Magistrate, Dholka at Annexure 'A' and confirmed by the Deputy Secretary at Annexure 'B'.

(3.) This is a case of externment. The externing authority, who is the Sub Divisional Magistrate, Dholka, issued notice under section 59 of the Bombay Police Act alleging that the petitioner has committed the following acts: