S.B. Sinha, J. - (1.) Leave granted.
(2.) An externment proceeding was initiated against the Respondent herein in terms of Section 47 of the Delhi Police Act, 1978. The said proceeding was initiated inter alia on the ground that his movements and acts had been causing alarm, danger and harm to person and property.
(3.) It is not in dispute that the following criminal proceedings were instituted against the Appellant: S. 124 29.04.82 308/34 IPC Kalyan Puri 2. 123 02.03.84 452/324/34 IPC Kalyan Puri 3. 469 08.11.85 308/506/427/323/34 IPC Kalyan Puri 4. 73 19.02.91 307/506/34 IPC Kalyan Puri 5. 15 09.01.93 147/148/149/323 IPC Trilok Puri 6. 480 10.08.93 304A IPC Trilok Puri 7. 4 05.01.99 452/342/323/354/427/34 IPC Trilok Puri 8. 309 11.09.99 354/509/323/506/34 IPC Trilok Puri 9. 310 12.09.09 452/308/34 IPC Trilok Puri 10. 396 29.10.01 458/323/427/506 IPC Trilok Puri Whereas the Respondent was convicted in relation to the instances and/ or the first information reports detailed at Sr. No. 4 and 9 hereof, in other cases, he was acquitted except in the cases detailed at Sr. Nos. 1 and 10 under Sections 308/34 and 458/323/427/506 of the Indian Penal Code respectively which are said to be still pending.No. FIR No. Date Section of Law Police Station 1. ;