KUNAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Learned APP waives service of notice for the respondent-State. With the consent of both the sides the matter is heard finally at the stage of admission.

(2.) The petitioner, herein has challenged the externment order dated 18.4.2019 passed by the Deputy Commissioner of Police, Circle-I, Aurangabad, confirmed by the Divisional Commissioner, Aurangabad vide order dated 18.10.2019 in File No.2019/GA/POL I/Externment/CR-71.

(3.) Facts giving rise to this petition are as under:-