SANTOSH Vs. DIVISIONAL COMMISSONER, AURANGABAD

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Learned A.P.P. 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.) By this petition under Articles 226 and 227 of the Constitution of India and under Sec. 482 of the Cr.P.C., the petitioner has sought to quash the order dtd. 27/8/2019 passed by the learned Divisional Commissioner, Aurangabad in appeal bearing Outward No.2019/G.A./Po.-1/Externment-2/CR-40 whereby the order of externment passed by the Sub-Divisional Magistrate, Latur in Case No.2019/MAG/CR-04 dtd. 30/3/2019 has been confirmed.

(3.) Facts giving rise to this petition are that the petitioner is the resident of Latur. On 21/2/2019, Sub-Divisional Officer, Latur issued a show cause notice under Sec. 59 of the Maharashtra Police Act, 1951 stating therein that Police Inspector, Vivekanand Chowk Police Station, Latur submitted a proposal for the externment of the petitioner on the ground that following offences are pending against the petitioner: