DEEPAK GENDALAL GUPTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD parties.

(2.) BY this petition, petitioner seeks to quash and set aside the order of externment passed by respondent No. 1, dated 2-6-2001, and the appellate order passed by the respondent No. 3, dismissing the petitioners appeal against the aforesaid order of externment, which appellate order is passed on 26-7-2001.

(3.) THE show-cause notice under section 59 of the Bombay Police Act was issued under the signature of the Assistant Police Commissioner, Rajapeth Division, Amravati on 23-2-2001. Subsequently, notices of hearing were given and in response to one such notice of hearing dated 9-5-2001, on the same day i. e. 9-5-2001 the petitioner filed a brief reply, in which there was a reference to an earlier written statement, which unfortunately is not annexed by the petitioner to this petition and is therefore, not available for the perusal of the Court. Ultimately, on 2-6-2001, an externment order came to be passed by the Deputy Commissioner of Police (Zonal), Amravati, externing the petitioner from Amravati for a period of two years. The petitioner preferred appeal on 29-6-2001, but the said appeal came to be rejected on 26-7-2001.