BABADIN S O BADRUDDIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY this petition under Articles 226 and 227 of the Constitution of India, the petitioner has challenged the order of externment dated 14-9-1999, passed by the Deputy Commissioner of Police, Amravati Division, Amravati, under section 56 of the Bombay Police Act, 1951.

(2.) HEARD Shri Kasat, learned Counsel for the petitioner and Shri P. G. Pathak, learned Additional Public Prosecutor for the respondent/state.

(3.) THE impugned order of externment dated 14-9-1999 was passed by the respondent after the show-cause notice dated 24-3-1999 was issued to the petitioner under section 59 of the Bombay Police Act, calling upon him to file his say as to why he should not be externed from the concerned district for a period of two years. The petitioner filed his say in response to the said show-cause notice and ultimately the impugned order came to be passed on 14-9-1999, externing the petitioner from certain areas, as mentioned in the said order of externment, hence this petition.