PRABHAKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the Counsels for the parties, heard fnally.

(2.) The challenge in this petition is to an order dated 1 st April, 2021, passed by the Divisional Commissioner, Pune, in Appeal No.EA-19 of 2021, under Sec. 60 of the Maharashtra Police Act, 1951, ("the Act, 1951"), whereby the appeal preferred by the petitioner came to be dismissed by confrming the order of externment dtd. 5/1/2021, passed by the Deputy Commissioner of Police, Zone-IV, Pune city, under Sec. 56(1) (a) (b) of the Act, 1951.

(3.) Shorn of unnecessary details the background facts leading to this petition can be stated as under: