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Allahabad HC: Externment Order is Serious Inroad on Citizen’s Liberty - (15 Apr 2021)

CRIMINAL

Allahabad High Court has observed that an externment order is a "serious inroad on citizen's liberty" and that the innate declaration that a person is a "goonda" is "irreversibly ruinous of his reputation." The Court has set aside orders made by the District Magistrate externing the petitioner under section 3(3) of the Uttar Pradesh Control of Goondas Act, 1970 along with an appellate approval order for the reason that they did not disclose "general nature of material allegations" against him.

Tags : ALLAHABAD HIGH COURT   EXTERNMENT ORDER  

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