MUKESHBHAI SAVABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned Counsel Ms. Banna Dutta for the externee and learned A. P. P. Mr. L. R. Pujari for the respondents.

(2.) THE externee has challenged the order of externment dated 11-5-2007 passed by the respondent no. 3-Deputy Police Commissioner, Zone 6, Ahmedabad City externing him for a period of two years from the limits and jurisdiction of the Police Commissioner, Ahmedabad as well as the limits of Ahmedabad Rural, Gandhinagar, Mehsana and Kheda District, as also the order dated 26-9-2007 passed by the respondent no. 2-Addl. . Secretary, Home Department, Sachivalay, Gandhinagar, partly allowing the appeal and reducing the period of externment from two years to one year.

(3.) THE learned Counsel for the externee while pointing out to the show cause notice dated 7-6-2006 issued by the respondent no. 3 wherein four offences have been shown registered against the externee (i) CR no. 3012/05 dt. 8-1-2005, (ii) CR no. 3070/2005 dt. 24-2-2005, (iii) CR no. 3026/2006 dt. 10-1-2006 and (iv) CR no. 3129/2006 dt. 25-2-2006 all registered at Amraiwadi Police Station, Ahmedabad for the offence punishable under Section 12 and/or Section 4 of the Gambling Act.