REGENT COMPUTRONICS PVT. LTD.

SHAIKH DAYAN SHAIKH LUKMAN Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

SITABEN M THAKORE VS. COMMISSIONER OF POLICE AHMEDABAD [REFERRED TO]
YESHWANT DAMODAR PATIL VS. HEMANT KARKAR DY COMMISSIONER OF POLICE [REFERRED TO]
SARATULLAH MOHAMMED MUKIM KHAN VS. SUDESH K PADVI [REFERRED TO]
MOHAMMED ALAM IBRAHIM SHAIK VS. S G SURYAVANSHI [REFERRED TO]
MALLU ALIAS MALVA NIYAJ ALLI SIDDHIQUE VS. STATE OF MAHARASHTRA [REFERRED TO]
RAMESH MUNDA BRIJLAL KARIHAR VS. STATE OF MAHARASHTRA [REFERRED TO]
SANJAY PANDURANG NAGPURE VS. STATE OF MAHARASHTRA [REFERRED TO]
MAROTI DATTARAO BANSODE VS. STATE OF MAHARASHTRA [REFERRED TO]
VISHWAS DAMDUJI CHOUDHARI VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and the petition is heard finally by consent.

(2.) Heard both learned Advocates. Perused the Petition, annexures and citations cited at the bar.

(3.) Petitioner was externed by order dated 21st September, 2010 [Annexure-E] from districts of Buldana, Akola, Washim, Jalna, Beed, Parbhani, Jalgaon [Khandesh] and Aurangabad. Petitioner_ s appeal was partly allowed and the territory of externment has been restricted to Buldana district only.

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SHAIKH DAYAN SHAIKH LUKMAN Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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