AHSHAN ALI Vs. COMMISSIONER & ANR

JUDGEMENT

(1.) The petitioner has filed this petition against the order Annexure P/2 dated 02/02/2016 in regard to externment of the petitioner passed by the District Magistrate and also against the order Annexure P/1 dated 09/03/2016 by which the appeal filed by the petitioner was dismissed.

(2.) The District Magistrate initiated proceedings of externment against the petitioner on the ground that following criminal cases were registered against the petitioner:-

(3.) A show-cause notice was issued to the petitioner. The petitioner submitted a reply and thereafter, the Magistrate passed the order. He observed that due to criminal activities of the petitioner, there was a danger to the public peace and persons were not come to depose against the petitioner. It is further observed that the petitioner was convicted for more than three times under the Gambling Act, hence, there is necessity to pass externment order of the petitioner.