AKBAR JAMIL KHAN Vs. STATE OF MAHAARASHTRA

JUDGEMENT

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

(2.) By way of this Writ Petition, the Petitioner takes exception to the externment order bearing No.186/C/43/Zone-2/20 dtd. 26/11/2020 passed by the 3rd Respondent i.e. Deputy Commissioner of Police, Zone-2 Mumbai which has been confirmed by the 2 nd Respondent i.e. the Divisional Commissioner, Konkan Division, by order dated 23 rd March 2021 in Appeal No.23/2021 filed by the Petitioner.

(3.) The Criminal Interim Application No.1679 of 2021 is filed by the Petitioner/Applicant for staying the said externment order dtd. 26/11/2020 passed by the 3rd Respondent as also the order passed by the 2nd Respondent in Appeal No.23 of 2021.