LAWS(BOM)-2020-12-221

NITIN BALIRAM KAMALE Vs. STATE OF MAHARASHTRA

Decided On December 01, 2020
Nitin Baliram Kamale Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Heard finally by consent of the learned counsel appearing for the parties.

(3.) The Petitioner has questioned the legality and correctness of the order of externment dated 05.02.2018 passed under Section 56(1)(a) and (b) of the Maharashtra Police Act, 1951(for the sake of brevity hereinafter referred to as the 'Act of 1951') primarily on the ground that the impugned order does not satisfy the criteria of Section 56(1)(a) and (b) of the Act of 1951.