SANTOSH BALU GONDHALI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. By consent made returnable forthwith and the matter is finally heard.

(2.) THE petition is directed against the order, passed by the Principal Secretary, Government of Maharashtra, dismissing the petitioners appeal against his externment from five districts, passed by the Sub Divisional Officer, Thane Division, Thane on 11.2.2010.

(3.) ACCORDING to Sub Divisional Magistrate, by these crimes the applicant created terror in and around six villages from Kalyan Taluka, therefore, the petitioner was required to be externed from five districts. He, therefore, ordered petitioners externment invoking the provisions under Section 57(a)(1) of the Bombay Police Act.