SHAHIB MOHAMMEDALI BEPARI Vs. SUB-DIVISION MAGISTRATE

JUDGEMENT

(1.) Heard Mr.Pise, the learned advocate for the petitioner and Ms.V.S.Mhaispurkar, the learned APP for the State.

(2.) Rule.

(3.) By this writ petition under Article 227 of Constitution of India, the petitioner challenges the externment order dated 11.4.2011, passed by the Sub Divisional Magistrate, Miraj, Sub Division Miraj, under Section 56(1) of the Bombay Police Act, 1951, (hereinafter referred to as "the said Act") externing the petitioner from the districts of Sangli, Satara, Kolhapur and Solapur, for a period of two years. The petitioner had challenged the said order by filing an appeal under Section 60, but the State Government dismissed the same.