KIRITBHAI BACHUBHAI SOLANKI Vs. STATE OF GUJARAT &

JUDGEMENT

(1.) The applicant, 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 31.8.2016 passed in Externment Case No.PCB/HADAP/66/2016 by the respondent No. 2.

(2.) Heard the submissions of learned advocate appearing for the applicant and learned APP for the respondent - State.

(3.) The Asst. Police Commissioner, Rajkot City, issued notice on 27.5.2016 under section 59 of the Gujarat Police Act to the applicant - detenu interalia alleging in the notice that the applicant is a dangerous person and doing the activities by using force or violence. There is a specific allegation in the notice that the applicant - detenu was doing all these activities with the help of their associates within the jurisdiction of Malaviyanagar Police Station. Offences being Prohibition C.R. Nos.359 of 2013, 241 of 2014, 292 of 2014, 204 of 2015 and 277 of 2015 for the offences punishable under sections 66B , and 65E of the Prohibition Act are registered with Malaviyanagar Police Station of Rajkot City against the applicant .