SUYOG GAJANAN AUNDHKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) It is the case of the petitioner that on 15th March, 2019, the Sub-Inspector of Police, Islampur Police station, Islampur forwarded a proposal to the Police Inspector, Crime Branch, Sangli/ Special Executive Magistrate and requested to take action against the petitioner by invoking the provisions of section 110 of the Code of Criminal Procedure.

(3.) On 21st August, 2019, the proceedings under section 56(1) (a) of the Maharashtra Police Act, 1951 was initiated against the petitioner. Thereafter, the petitioner responded to the notice dated 2 nd November, 2019 issued to him. Thereafter, on 25th December, 2020, the Sub-Divisional Magistrate, Walwa Region, Islampur passed the order and externed the petitioner from the Revenue boundaries of Satara, Solapur and Kolhapur districts. Being aggrieved by the said order, the present petitioner filed appeal before the Divisional Commissioner (Revenue), Pune Division, Pune. The said appeal was partly allowed thereby modifying the order passed by the Sub-Divisional Magistrate, Islampur, who externed the petitioner from Sangli district and not to enter in the Cities of Satara, Solapur and Kolhapur for one year.