SHAILESH CHAGANRAO PAWAR Vs. STATE OF MAHARASTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith with the consent of the learned Counsel appearing for the parties and heard finally.

(2.) The petition is filed seeking the following substantive relief:

(3.) It is the case of the petitioner that on 5.8.2020, the Assistant Commissioner of Police, Swargate Division, Pune issued a show-cause notice under section 56 of the Maharashtra Police Act, 1951 proposing the externment of the petitioner for a period of two years from the jurisdiction of Pune Commissionerate, Pimpri-Chinchwad Commissionerate, Pune city and the entire district. The enquiry was conducted by the Assistant Commissioner of Police, Swargate Division, Pune. He submitted a report to the Deputy Commissioner of Police, Zone 2, Pune. On 6.11.2021, the Deputy Commissioner of Police, Pune ordered externment of the petitioner for a period of 2 years from the jurisdiction of Pune Commissionerate, Pimpri-Chinchwad Commissionerate, Pune city and the entire district.