RAMESHCHANDRA RATILAL LAPSIWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. G.D. Bhatt, learned AddI. P.P. waives service of rule.

(2.) This special Criminal Application is to quash and set aside the orders of externment which are Ann. B and TCT. The petitioner was served with a notice for externment under section 56 (a) and (b) of the Bombay Police Act by the Deputy Commissioner of Police, Surat City. In the notice it is alleged that the petitioner has committed the following acts:

(3.) After considering the explanation and the evidence adduced, the externing authority passed orders stating that the petitioner is externed from the limits of the City of Surat, the area under the jurisdiction of the Surat City Police Commissioner, Surat Rural, Bharuch and Valsad Districts for a period of two years. The petitioner filed an appeal under Section 60 of the Bombay Police Act against the said order of externment. The Government of Gujarat under the powers conferred under sub-section (3) of section 60 of the Act amended the externment order and decided that the petitioner should not do any criminal or violent act during the period of one year from the date of the said order and should behave in good manner and for that he should furnish a bond for Rs 5,000/- and survey for good behaviour for one year and personal recognition should be given. It is as against these orders the present special Criminal Application has been filed.