MD KALAM @ KALAM QURAISHI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) In this application, the petitioner has prayed for quashing the order dated 20.7.2017 in CCA Case No. 3 of 2017 passed by the District Magistrate-cum-Deputy Commissioner, Hazaribagh, whereby and where under in exercise of powers conferred under section 3 of the Jharkhand Control of Crimes Act, 2002, (Hereinafter referred to as the Act) an order of externment has been passed against the petitioner.

(3.) It has been submitted by the learned counsel for the petitioner that the order of externment does not contain any valid reason. It has further been submitted that merely on the basis of some Station Diary Entry, petitioner has been externed for the period of one month from the district of Hazaribagh. Learned counsel submits that Principles of Natural Justice has been violated as no opportunity of hearing was given to the petitioner in putting forward his case.