BALRAM @ BALLU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Tekade, learned Counsel for the petitioners, and Mr. Khan learned APP for the respondents.

(2.) Rule. The rule is made returnable forthwith at the request and with the consent of learned Counsel for the parties.

(3.) The challenge in this petition is to the orders dated 02/10/2020 and 15/12/2020 externing the petitioners for two years from the Akola District. The impugned orders have been made under Sec. 55 of the Maharashtra Police Act, 1951 (the said Act).