PARVINDRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Vinai Shankar Singh, learned counsel for the petitioner and Sri Virendra Singh Rajbhar, learned A.G.A. for the State.

(2.) This writ petition under Article 226 of the Constitution of India is directed against the order dated 30.10.2019 passed by Commissioner Meerut Division, Meerut (O.P. No.2) as well as order dated 25.09.2019 passed by Additional District Magistrate (Administration), Gautam Budh Nagar directing externment of the petitioner for a period of six months under Section 3 of U.P. Control of Goondas' Act, 1970 (hereinafter referred to as 'Act').

(3.) Briefly stated the relevant facts giving rise to the present writ petition are that the A.D.M. (Administration) Gautam Budh Nagar on 31.07.2019 issued notice to the petitioner under Section 3 of the Act with the allegation that on the basis of information received by him it appeared that Parvindra (Petitioner) s/o Baraf Singh resident of village Navada, Police Station- Bita-2, District- Gautam Budh Nagar commits offence under Chapter XVI, XVII or XXII of I.P.C., his general reputation is that he terrorizes the people and he is dangerous to the community, he operates his activity within the area of Gautam Budh Nagar. No person is ready to give evidence against him on account of his arduous activities. He is an accused in Case Crime No. 772 of 2018, under Section 384 I.P.C. P.S. Bita-2 which was registered on written report of the police Sub-Inspector. This notice also refers beat report no.43 dated 27.06.2019 received without any detail regarding subject matter of the beat information.