JAMILBHAI UMARUDDIN KURESHI 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 29.11.2017 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, Ahmedabad City, issued notice under section 59(1) 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 Danilimda Police Station. One offence being C.R. No. 3089/2016 for the offence punishable under section 135(1) of the G.P. Act and another offence being C.R.No.3077 of 2017 for the offences punishable under sections 5, 6, 7, 8 of the Animal Cruelty Act, Section 11(L)(D) of the Animal Cruelty Act and Sections 335, 336, 392 of Bombay Prevention Municipal Corporation Act.