Karnataka High Court
Sri Anees Pasha vs State Of Karnataka on 19 April, 2024
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
-1-
NC: 2024:KHC:15437
WP No. 10314 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF APRIL, 2024
BEFORE
THE HON'BLE MR JUSTICE M.NAGAPRASANNA
WRIT PETITION NO. 10314 OF 2024 (GM-POLICE)
BETWEEN:
SRI. ANEES PASHA,
S/O AMJAD PASHA,
AGED ABOUT 27 YEARS,
R/AT NO. 67, OLD HOSPITAL ROAD,
10TH WARD, KILLA MOHALLA,
GUNDLUPET TOWN,
CHAMARAJANAGAR DISTRICT,
KARNATAKA - 571 111.
...PETITIONER
(BY SRI. NISHAD S.A, ADVOCATE)
AND:
1. STATE OF KARNATAKA,
Digitally signed REPRESENTED BY ITS SECRETARY,
by NAGAVENI HOME DEPARTMENT, VIDHANA SOUDHA,
Location: HIGH
COURT OF BANGALORE, KARNATAKA - 560 099.
KARNATAKA
2. THE ASSISTANT COMMISSIONER,
SUB-DIVISIONAL MAGISTRATE,
GUNDULPETE SUB-DIVISION,
CHAMARAJANAGAR DISTRICT,
KARNATAKA - 571 440.
3. DEPUTY SUPERINTENDENT OF POLICE,
GUNDULPETE SUB DIVISION,
CHAMARAJANAGAR DISTRICT,
-2-
NC: 2024:KHC:15437
WP No. 10314 of 2024
KARNATAKA - 571 440.
4. INSPECTOR OF POLICE,
GUNDULPETE POLICE STATION,
GUNDULPETE, CHAMARAJANAGAR DISTRICT,
KARNATAKA - 571 440.
5. SUB INSPECTOR OF POLICE,
GULBARGA POLICE STATION,
GULBARGA SUB DIVISION,
KARNATAKA - 583 101.
...RESPONDENTS
(BY SRI. K.P. YOGANNA, AGA)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO A) TO CALL FOR
THE ENTIRE RECORDS IN CASE NO. MAG(G)/CR/15/2022-23,
ON THE FILE OF LEARNED THE DEPUTY COMMISSIONER, SUB-
DIVISIONAL MAGISTRATE, GUNDULPETE SUB-DIVISION,
CHAMARAJANAGAR DISTRICT AND ETC.,
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
The petitioner is before this Court calling in question an
order dated 19.03.2024, passed by the second respondent -the
Assistant Commissioner, Sub-Divisional Magistrate, Gundlupete
Sub-Division, Chamarajanagar District, by which the petitioner
NC: 2024:KHC:15437
is externed from Kollegal to Kalburgi District from 19.03.2024
to 06.06.2024.
2. Heard Sri. Nishad S.A., learned counsel appearing
for the petitioner, Sri. K.P. Yoganna, learned counsel appearing
for the respondents and have perused the material on record.
3. Several lacunas are projected by the learned
counsel appearing for the petitioner, all of which are now
answered by a Circular dated 18.04.2024, which reads as
follows:
""ಕ ಾ ಟಕ ಸ ಾ ರ
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ಾನ ೌಧ
ೆಂಗಳ ರು, ಾಂಕ: 18.04.2024
ಸು ೋ!ೆ
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=ಯಮ/ಕ5ಮಗಳ ಕು/ತು.
------
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NC: 2024:KHC:15437
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ಸೂ ಸ!ಾ-+ೆ.
NC: 2024:KHC:15437
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ಾ$(ಾಲಯದ ಪ5ಮುಖ ಅk;ಾ5ಯಗಳG ೆಳ-ನಂb ೆ.
"6. We have given careful consideration to the
submissions. Under clause (d) of Article 19(1) of the
Constitution of India, there is a fundamental right conferred
on the citizens to move freely throughout the territory of
India. In view of clause (5) of Article 19, State is
empowered to make a law enabling the imposition of
reasonable restrictions on the exercise of the right
conferred by clause (d). An order of externment passed
under provisions of Section 56 of the 1951 Act imposes a
restraint on the person against whom the order is made
from entering a particular area. Thus, such orders infringe
the fundamental right guaranteed under Article 19(1)(d).
Hence, the restriction imposed by passing an order of
externment must stand the test of reasonableness.
.... .... ....
9. As observed earlier, Section 56 makes serious
inroads on the personal liberty of a citizen guaranteed
under Article 19(1)(d) of the Constitution of India. In the
case of Pandharinath Shridhar Rangnekar v. Dy. Commr. of
Police, State of Maharashtra1 in paragraph 9, this Court has
held that the reasons which necessitate or justify the
passing of an extraordinary order of externment arise out
of extraordinary circumstances. In the same decision, this
Court held that care must be taken to ensure that the
NC: 2024:KHC:15437
requirement of giving a hearing under Section 59 of the
1951 Act is strictly complied with. This Court also held that
the requirements of Section 56 must be strictly complied
with.
10. ....It thus follows that recourse should be taken
to Section 56 very sparingly keeping in mind that it is an
extraordinary measure. For invoking clause (a) of sub-
section (1) of Section 56, there must be objective
material on record on the basis of which the competent
authority must record its subjective satisfaction that the
movements or acts of any person are causing or
calculated to cause alarm, danger or harm to persons or
property. For passing an order under clause (b), there
must be objective material on the basis of which the
competent authority must record subjective satisfaction
that there are reasonable grounds for believing that such
person is engaged or is about to be engaged in the
commission of an offence involving force or violence or
offences punishable under Chapter XII, XVI or XVII of the
IPC..
.... .... ....
13. Considering the nature of the power under
Section 56, the competent authority is not expected to
write a judgment containing elaborate reasons. However,
the competent authority must record its subjective
satisfaction of the existence of one of the grounds in sub-
section (1) of Section 56 on the basis of objective material
placed before it. Though the competent authority is not
required to record reasons on par with a judicial order,
when challenged, the competent authority must be in a
position to show the application of mind. The Court while
testing the order of externment cannot go into the question
of sufficiency of material based on which the subjective
satisfaction has been recorded. However, the Court can
always consider whether there existed any material on the
basis of which a subjective satisfaction could have been
recorded. The Court can interfere when either there is no
material or the relevant material has not been considered.
The Court cannot interfere because there is a possibility of
another view being taken. As in the case of any other
administrative order, the judicial review is permissible on
the grounds of mala fide, unreasonableness or
arbitrariness.
NC: 2024:KHC:15437
ಉ!ೆ*ೕಖದ)*ರುವ /0 ಅ2 ಸಂ3ೆ$ 9727/2024ರ)* #ಾನ$
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ೆಳ-ನಂ ೆ =+ೇ ಶನ =ೕ:ರುತ+ೆ.
14. There are several safeguards for passage of an
order of externment upon the person against whom it is
sought to be passed. These are procedural safeguards.
It is trite that procedural safeguards are the life
blood of liberty, which cannot be treated or taken away
in the manner that it is done in the case at hand. It is
also to be noticed that the orders passed by this Court
and the Apex Court are deliberately or blissfully ignored
by the 2nd respondent, as there is not even a semblance
of compliance either of the statute or the orders passed
by this Court. Therefore, the State/the 2nd respondent is
hereby admonished that any repetition of the kind of the
orders that is passed in deliberate defiance to the orders
passed by the Apex Court or this Court would fringe on
the borders of contumacious contempt on the part of the
State. Therefore, such acts iterated through such orders
would be viewed seriously. It thus becomes necessary to
direct the Chief Secretary of the State, to take note of the
situation, and issue a circular for appropriate passage of
the orders of externment, bearing in mind the
observations made in the course of the order. This would
prevent abuse of the office and mushrooming of cases
filed before this Court.
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/0 ಅ2 ಸಂ3ೆ$:9727/2024ರ ಾಂಕ:05.04.2024ರ ಆ+ೇಶದ)*
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ೇರ KೊdೆIಾರDಾ-ರು ಾDೆ.
¸À»/-
(Lಾ. ರಜ=ೕ| Iೋj}, Pಾಆ ೇ.)
NC: 2024:KHC:15437
ಸ ಾ ರದ ಮುಖ$ ಾಯ ದm
ಕ ಾ ಟಕ ಸ ಾ ರ,
ಾನ ೌಧ."
4. Therefore, the concerned authority will have to
reconsider the matter in accordance with the Circular so issued
by the State on 18.04.2024. Since the matters are pending, the
Circular issued would become applicable to these pending
matters as well.
5. For the aforesaid reasons, the following:
ORDER
i. Writ Petition is allowed.
ii. The impugned order dated 19.03.2024 passed by
respondent No.2, stands quashed.
iii. The matter is remitted back to the hands of the
Competent Authority to redo the exercise, if
situation warrants and regulate procedure strictly in
consonance with the judgments of the Apex Court,
this Court and the Circular dated 18.04.2024, so
also bearing in mind the observations made in the
course of the order.
NC: 2024:KHC:15437
Ordered accordingly.
Sd/-
JUDGE
SJK
