Bombay High Court
Syed Noman Hussaini Kausar S/O Syed ... vs The State Of Maharashtra And Another on 7 January, 2015
Author: S.S.Shinde
Bench: S.S. Shinde
6415.14Criappln
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD.
CRIMINAL APPLICATION NO. 6415 OF 2014
Syed Noman Hussaini Kausar S/o
Syed Usman Hussaini
Age : 61 years, Occ : Business,
R/o Kadrabad Plot, Parbhani,
Taluka and District Parbhani.
..APPLICANT
VERSUS
1.
The State of Maharashtra
through Police Inspector,
Nanalpeth Police Station,
Parbhani.
2. The Sub-Divisional Magistrate,
Parbhani.
..RESPONDENTS
....
Advocate for applicant : Mrs. Fatema Kazi h/f Mr. S.S. Kazi
APP for Respondents : Smt. M.P. Patni
....
CORAM: S.S. SHINDE
& A.M. BADAR, JJ.
Dated : 7th January, 2015.
JUDGMENT :(Per S.S.SHINDE, J) Rule. Rule made returnable forthwith and heard finally by consent of the learned counsel for the parties.
2. By this application under Section 482 of the Criminal ::: Downloaded on - 09/01/2015 23:46:27 ::: 6415.14Criappln 2 Procedure Code, the applicant is praying for quashing and setting aside impugned order dated 07.10.2014 passed by the Sub-Divisional Magistrate, Parbhani in Case No. 2013/BPA/Exten.
3. The learned counsel appearing for the applicant confined her arguments to only one ground that, without recording subjective satisfaction and reasons in the externment order, the applicant is externed from five districts i.e. Parbhani, Hingoli, Nanded, Jalna and Latur. It is submitted that, offences which are registered against the applicant are in Nanalpeth Police Station located at Parbhani. It is submitted that, even the alleged prejudicial activities of the applicant, as stated in the show-cause notice, are in the vicinity of Nanalpeth area at Parbhani. Therefore, the learned counsel appearing for the applicant submits that, the order is excessive, in as much as, the applicant is externed from Hingoli, Nanded, Jalna and Latur districts.
4. The learned Additional Public Prosecutor relying upon the show-cause notice and reasons recorded in the order of externment passed by the Sub-Divisional Magistrate, Parbhani submits that, the externment order is in conformity with the material placed on record and also within fore corners of the provisions of ::: Downloaded on - 09/01/2015 23:46:27 ::: 6415.14Criappln 3 Sections 56 and 59 of the Bombay Police Act, 1951, therefore, this Court may not interfere in the impugned order.
5. We have given careful consideration to the submissions of the learned counsel appearing for the applicant and the learned Additional Public Prosecutor appearing for the State. We have also perused the original record made available by the learned Additional Public Prosecutor for perusal of this Court, show-cause notice and order impugned in this application. Since the application is confined only to the ground that, the externment order is excessive, inasmuch as the applicant's alleged prejudicial activities are in the show-cause notice confined to Nanalpeth area at Parbhani, however, the applicant is externed from five districts, we are confining our adjudication to the aforesaid ground alone.
6. Upon careful reading of the original record, show-cause notice and also the impugned order, so far alleged prejudicial activities of the applicant are concerned, same are described in Nanalpeth area at Parbhani, there is no discussion or subjective satisfaction disclosed in the impugned order, why the externment of the applicant from Hingoli, Nanded, Jalna and Latur districts is necessary. Upon careful reading of the show-cause notice and also the ::: Downloaded on - 09/01/2015 23:46:27 ::: 6415.14Criappln 4 impugned order, it appears that, the offences registered against the applicant are at Nanalpeth Police Station located at Parbhani.
Therefore, it is crystal clear that, the Sub-Divisional Magistrate, Parbhani has not assigned any reasons or recorded the subjective satisfaction about the externment of the applicant from Hingoli, Nanded, Jalna and Latur districts.
7. The point raised in this Application is no longer res integra and covered by the exposition of this Court in the case of Nisar @ Nigro Bashir Ahmed Khan V/s Dy. Commissioner of Police & ors reported in 2013(3) Bom.C.R.(Cri.) 566. The paragraph nos. 9 to 11 of the said judgment read as under :-
"9. The point raised by the learned Counsel for the Petitioner that the externment order is excessive, in as much as, the alleged activities against the Petitioner, which are alleged in the show cause notice are confined to the jurisdiction of the Shivaji Nagar Police Station and within the area of Greater Bombay, therefore, externment of the Petitioner from aforesaid other three Districts is excessive, is no more res integra and is covered by the authoritative pronouncements of the Hon'ble Supreme Court as well as by this Court. The Hon'ble Supreme Court in the case of (Pandharinath Shridhar Rangnekar Vs. Dy. Commissioner of Police, State of Maharashtra), reported in 1973 Mh.L.J. 413, in Paragraph 16, held as under :::: Downloaded on - 09/01/2015 23:46:27 :::
6415.14Criappln 5 "16. An excessive order can undoubtedly be struck down because no greater restraint on personal liberty can be permitted than is reasonable in the circumstances of the case. The decision of the Bombay High Court in (Balu Shivling Dombe v. The Divisional Magistrate, Pandharpur) 1969 Mh.L.J. 387 is an instance in point where an externment order was set aside on the ground that it was far wider than was justified by the exigencies of the case. The activities of the externee therein were confined to the city of Pandharpur and yet the externment order covered an area as extensive as the districts of Sholapur, Satara and Poona. These areas are far widely removed from the locality in which the externee had committed but two supposedly illegal acts. The exercise of the power was, therefore, arbitrary and excessive, the order having been passed without reference to the purpose of the externment."
10. This Court had also occasion to consider the same point involved in this Petition in the case of Balu Vs. The Divisional Magistrate, Pandharpur, reported in 1969 Mh.L.J. 387, while appreciating the facts involved in that case, this Court held that extending the area of externment not only outside Pandharpur Taluka but to the Districts of Solapur, Pune and Satara is illegal since the alleged activities against the Petitioner therein, as stated in the show cause notice, were confined to the Pandharpur City. In the case of Punjaji Dagdu Gaikwad Vs. State of Maharashtra and Ors., reported in 2001(Supp.2) Bom.C.R. 611(N.B.): 2001 (3) Mh.L.J. 926, in the facts of that case, this Court held that the Petitioner's area of activities is confined to Buldhana District, but the Petitioner is externed from Buldhana District as well as ::: Downloaded on - 09/01/2015 23:46:27 ::: 6415.14Criappln 6 Districts of Akola, Washim, Jalna, Parbhani and Jalgaon. Order suffered from vice of excessive externment from five Districts in respect of which no data was placed and the entire externment order was in the circumstances liable to be quashed. Yet in another exposition of this Court, in the case of Ganpat @ Ganesh Tanaji Katare Vs. Assistant Commissioner of Police and Ors., reported in 2006 (1) Bom.C.R. (Cri.) 44, in the facts of that case, this Court held that the alleged activities of the Petitioner therein are restricted to particular District. Therefore, an externemnt order of the respective Petitioners from other District except Greater Bombay
11. and adjoining Districts of Thane is excessive.
In the background of aforesaid discussion and upon perusal of facts of this case, when the crimes registered against the Petitioner are confined to Shivaji Nagar Police Station within the limits of Greater Bombay, by impugned order, the Petitioner is externed from Greater Bombay, New Bombay, Thane and Raigad Districts for two years."
8. Once this Court has reached to the conclusion that, the externment order is excessive, same deserves to be quashed in its entirety.
9. At this stage, learned Additional Public Prosecutor, however, contended that the entire order of externment was not liable to be struck down merely because it covered areas which were excessive than what was justified. In the case of Umar Mohamed Malbari Vs. K.P. Gaikwad, Dy. Commissioner of Police and anr.
::: Downloaded on - 09/01/2015 23:46:27 :::6415.14Criappln 7 (1988 Mh.L.J. 1034), while considering the similar argument advanced by the learned Additional Public Prosecutor, the Division Bench of this Court in para 8 held thus :-
"8. Shri. Khothari, the learned Public Prosecutor however, contended that the entire order of externment was not liable to be struck down merely because it covered areas which were excessive than what was justified. This would be a case where appropriate areas of externment can be substituted with the areas contemplated in the impugned order of externment. In our judgment, there is no merit in the aforesaid contention of Shri. Kothari. The High Court, when it issues the high prerogative writ of certiorari, it directs the judicial Tribunal against which it is acting to transmit its record to the Court and if necessary to quash the order which the Tribunal has passed. It must not be forgotten that in issuing the writ this Court is not acting as a Court of appeal. It is exercising supervisory powers conferred upon it, and those powers are exercised by means of issuing high prerogative writs. But the power and jurisdiction of the Court is limited and the same cannot extend to the powers of an Appellate Court. This Court is only concerned with the question as to whether the Tribunal exercising judicial or quasi judicial functions has or has not acted without jurisdiction or whether in the exercise of jurisdiction it has acted in excess of jurisdiction. If it has acted in excess of jurisdiction, then the jurisdiction of this Court is to quash the ::: Downloaded on - 09/01/2015 23:46:27 ::: 6415.14Criappln 8 order passed in excess of jurisdiction. There the power of the High Court stops. It has no power to go further and to correct an excessive order passed by the authority concerned. Mohamed Usman V. Labour Appellate Tribunal, LIV Bom.L.R. at page 513".
10. In the light of discussion in foregoing paragraphs, we pass the following order :-
ig ORDER
(i) The impugned order dated 07.10.2014 passed by the Sub-
Divisional Magistrate, Parbhani in Case No. 2013/BPA/Exten is hereby quashed and set aside.
(ii) Rule is, accordingly, made absolute in that behalf.
(iii) Parties are directed to act upon an authenticated copy of this order.
Sd/- Sd/-
( A.M. BADAR, J. ) ( S.S. SHINDE, J. )
sga/-
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