RAVIRAJ BHAGIRATH WAGH Vs. DIVISIONAL COMMISSIONER

JUDGEMENT

(1.) Rule in both the Petitions, with the consent of the learned counsel for the Petitioners and the learned Additional Public Prosecutor made returnable forthwith and heard.

(2.) The Petitioners by the above Writ Petitions challenge the orders dated 04/07/2019 passed by the Appellate Authority i.e. the Divisional Commissioner, Nashik Division, Nashik in the Appeals filed by the Petitioners under Section 60 of the Maharashtra Police Act (for short "the Police Act ") by which orders the externment orders passed by the Externing Authority i.e. the Deputy Commissioner of Police, Zone-1 Nashik City, Nashik came to be confirmed save and except to the extent mentioned in the operative part of the orders.

(3.) Both the Petitions involve identical facts and raise the same issues. We have heard both the petitions together and propose to dispose of by this common judgment.