ZAHUR HUSSAIN ISMAILBHAI KURESHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of rule on behalf of respondent-State.

(2.) Challenge in the present petition preferred under Articles 21 and 226 of the Constitution of India is the order dated 04.06.2019 passed by the respondent No.3-Assistant Police Commissioner, "G" Division, Surat in Hadpari Order No.RB/HDP/39/2019, whereby the petitioner has been externed from Surat City and Surat Rural for a period of six months and order dated 22.07.2019 passed by the respondent No.2-The Deputy Secretary, Home Department in Hadpari Appeal No.77 of 2019, by which the order dated 04.06.2019 was confirmed.

(3.) Heard the submissions of learned advocates appearing for the petitioner and learned APP for the respondent State.