RAJKUMAR ALIAS KARA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard Mr.Pradeep Mathur, learned counsel for the appellant/writ petitioner.

(2.) The appellant/writ petitioner had instituted S.B.Criminal Writ Petition No.73/2013 assailing the judgment and order dated 15.10.2013 passed by the court of the Deputy Commissioner of Police, Jaipur South in case No.15/2011 directing his externment from the limits of Jaipur for a period of three months, in exercise of powers under the Rajasthan Control of Goondas Act, 1975 (for short, hereafter referred to as 'the Act'). By the impugned judgment and order, the challenge has been negated.

(3.) The pleaded case of the appellant/writ petitioner, in short, is that he is a resident of Mansarovar, Jaipur (South). The SHO, Police Station, Mansarovar, Jaipur (South) filed a complaint No.12130 dated 29.9.2010 before the District Collector, Jaipur, which was eventually registered as case No.15/2011 and laid before the court of the Deputy Commissioner of Police, Jaipur (South) for adjudication. It was alleged in the complaint that the appellant/writ petitioner was a habitual offender indulging in gambling, business of illegal liquor, assaults, abduction, robbery and murder since 1993, for which, he had been arrested many a times, and that, he had been continuously involved in such illegal activities. The complaint disclosed that as many as 12 cases had been registered against him since 1993, out of which, in 3 proceedings under Section 13 of the Rajasthan Public Gambling Order (for short, hereafter referred to as 'RPGO'), he had been convicted and fined. That six other cases under the Excise Act, Indian Penal Code, RPGO etc. were still pending, was mentioned. The complaint also disclosed that by his illegal activities, he had created an environment of alarm and terror, so much so, that no person in the locality has the courage to make any complaint against him or be a witness thereto, out of fear. The complaint also alleged that unless the unauthorized activities of the appellant/writ petitioner were decimated, untoward incidents could ensue.