HANUMAN RAJARAM MHATRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Taken up for hearing by consent and Heard.

(2.) The petitioner has sought to invoke writ jurisdiction of this court praying for quashing and to set aside the show cause notice dated 04012012 , the order of externment dated 10042012 and the order externing the Petitioner issued on behalf of the Respondent state to the petitioner whereby the Petitioner was directed to be externed from the Mumbai Suburbs, New Mumbai and Thane, Raigarh Districts for the period of two years. The Deputy Commissioner of Police passed the order of externment on the ground that due to the illegal acts of the petitioner, alarm or danger has been created in the mind of the people in respect of safety of person or property in view of the offences committed by him under the provisions of Chapters 16 and 17 of the Indian Penal Code.

(3.) The show cause notice was issued to the Petitioner on 04012012 under section 59 of the Bombay police Act, calling upon the Petitioner to attend on 12012012 at 11 a.m. the Petitioner had examined himself and one witness in support of his defence. Externment order was passed on 10042012. Which was challenged in appeal before Secretary, Home Department Government of Maharashtra .The Appeal was rejected on 15 th October 2012 .It is case of the Petitioner that he is law abiding Citizen, resident of Dombivali (west) District Thane. Assistant commissioner of police of Thane had submitted report under Section 56 (1) (a) (b) of the Bombay Police Act, 1951 and alleged that the acts of the Petitioner in the area and surrounding area were likely to cause danger, harm and terror, detrimental to the lives of people there creating law and order situation, as the Petitioner is likely to indulge in commission of criminal offences. It is further alleged that the shop keepers and hawkers in the surrounding areas are terrorized due to threats from the Petitioner making their lives miserable. To prevent violence and to maintain law and order it was proposed to extern the Petitioner from the Districts of Mumbai suburb, Thane, Navi Mumbai and Raigarh for the period of two years. Upon these allegations show cause notice dated 15122011 was issued to the Petitioner by Assistant Commissioner of Police, Dombivali Division pursuant to the delegated authority from Deputy Commissioner of police, Zone III , Kalyan. The Petitioner was called upon to submit explanation and attend his office for inquiry on 1211 2011 at 11 a.m.and furnish P.R. Bond in the sum of Rs 5000/ or a surety bond in the like amount or else the inquiry would proceed exparte if the Petitioner remain absent at the inquiry. Criminal cases were listed in tabular form as under: <p><table class = tablestyle width="90%%" border="1" align="center" cellpadding="1" cellspacing="1" style="font-family:Verdana"> <tr> <td width="7%"><div align="center"><strong>Sr. No.</strong></div></td> <td width="16%"><div align="center"><strong>Police Station.</strong></div></td> <td width="13%"><div align="center"><strong>C.R.No.</strong></div></td> <td width="25%"><div align="center"><strong>Offences alleged.</strong></div></td> <td width="20%"><div align="center"><strong>Status as per Show-causenotice</strong></div></td> <td width="19%"><div align="center"><strong>Actual Status</strong></div></td> </tr> <tr> <td><div align="center">1.</div></td> <td><div align="center">Dombivli</div></td> <td><div align="center">I-433/88</div></td> <td>147, 148, 149, 336, 426 of IPC.</td> <td><div align="center">Pending</div></td> <td><div align="center">Acquitted</div></td> </tr> <tr> <td><div align="center">2.</div></td> <td><div align="center">Dombivli</div></td> <td><div align="center">I-313/88</div></td> <td>344, 347, 340, 323, 506, 502 of IPC.</td> <td><div align="center">Pending</div></td> <td><div align="center">Acquitted</div></td> </tr> <tr> <td><div align="center">3.</div></td> <td><div align="center">Dombivli</div></td> <td><div align="center">I-192/88</div></td> <td>147, 148, 149, 307 of IPC & 25(1)(a) of Arms Act.</td> <td><div align="center">Pending</div></td> <td><div align="center">Acquitted</div></td> </tr> <tr> <td><div align="center">4.</div></td> <td><div align="center">Hill Line Ulhasnagar</div></td> <td><div align="center">I-30/89</div></td> <td>147, 148, 149, 302 of IPC & 25(1)(a) of Arms Act.</td> <td><div align="center">Pending</div></td> <td><div align="center">Record notavailable</div></td> </tr> <tr> <td><div align="center">5.</div></td> <td><div align="center">Manpada</div></td> <td><div align="center">I-103/92</div></td> <td>147, 152, 323, 504, 506 of IPC.</td> <td><div align="center">Pending</div></td> <td><div align="center">Acquitted</div></td> </tr> <tr> <td><div align="center">6.</div></td> <td><div align="center">Vishunu Nagar</div></td> <td><div align="center">21/91</div></td> <td>323, 504, 506(2)</td> <td><div align="center">Pending</div></td> <td><div align="center">Record not available</div></td> </tr> <tr> <td><div align="center">7.</div></td> <td><div align="center">Vishunu Nagar</div></td> <td><div align="center">25/92</div></td> <td>384 R/w. 34 IPC</td> <td><div align="center">Pending</div></td> <td><div align="center">Record not available</div></td> </tr> <tr> <td><div align="center">8.</div></td> <td><div align="center">Vishunu Nagar</div></td> <td><div align="center">22/94</div></td> <td>37(1), 135 of Bombay Police Act.</td> <td><div align="center">Pending</div></td> <td><div align="center">Record not available</div></td> </tr> <tr> <td><div align="center">9.</div></td> <td><div align="center">Vishunu Nagar</div></td> <td><div align="center">18/95</div></td> <td>385 R/w. 34 IPC</td> <td><div align="center">Pending</div></td> <td><div align="center">Acquitted</div></td> </tr> <tr> <td><div align="center">10.</div></td> <td><div align="center">Vishunu Nagar</div></td> <td><div align="center">3/2009</div></td> <td>379, 34 IPC & 15 of Environment Act</td> <td><div align="center">Pending</div></td> <td><div align="center">Pending</div></td> </tr> <tr> <td><div align="center">11.</div></td> <td><div align="center">Vishunu Nagar</div></td> <td><div align="center">80/2010</div></td> <td>379, 34 IPC & 15 of Environment Act.</td> <td><div align="center">Pending</div></td> <td><div align="center">Pending</div></td> </tr> <tr> <td><div align="center">12.</div></td> <td><div align="center">Vishunu Nagar</div></td> <td><div align="center">111/2011</div></td> <td>379, 34 IPC & 15 of Environment Act.</td> <td><div align="center">Pending</div></td> <td><div align="center">Pending</div></td> </tr> <tr> <td><div align="center">13.</div></td> <td><div align="center">Vishunu Nagar</div></td> <td><div align="center">776/2010</div></td> <td>NC U/sec.232, 504 & 506</td> <td><div align="center">Pending</div></td> <td><div align="center">Pending</div></td> </tr> <tr> <td colspan="6"><div align="center">-Preventive action </div></td> </tr> <tr> <td><div align="center">1.</div></td> <td><div align="center">Vishunu Nagar</div></td> <td><div align="center">1/2009</div></td> <td><div align="center">110 (d) & (g)</div></td> <td colspan="2"><div align="center">Personal Bond of Rs. 5000/- with 2 sureties for a period of 36 months.</div></td> </tr> </table>