SACHIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard fnally by consent of learned Counsel for respective parties.

(2.) The petitioners in Criminal Writ Petitions No. 1409/2021, 1411/2021 and 1412/2021, have prayed for quashing and setting aside order dtd. 26/10/2021, passed by Respondent No.4 i.e. Divisional Commissioner, Nasik Division, Nasik, in their respective Externment Appeals No.78/2021, 80/2021 and 79/2021, confrming the common order dtd. 14/7/2021, passed by Respondent No.2 i. e. Superintendent of Police, Ahmednagar, in respect of all these three petitioners, whereby said petitioners are externed from the entire area of Ahmednagar district for the period of 15 months. The petitioner in Criminal Writ Petition No. 1410/2021 has also challenged the order dtd. 26/10/2021, passed by Respondent No. 4 - Divisional Commissioner, Nasik Division, Nasik in Externment Appeal No. 103/2021, confrming the order dtd. 23/8/2021, passed by Respondent No. 2 - Superintendent of Police, Ahmednagar, whereby he is externed from the entire area of Ahmednagar district, for the period of 15 months.

(3.) Though the numbers of Externment Appeals fled by these petitioners before Respondent No. 4 - Divisional Commissioner, Nasik Division, Nasik, are different, but those appeals are arising out of the impugned orders dtd. 14/7/2021 and 23/8/2021, respectively, passed by Respondent No.2 - Superintendent of Police, Ahmednagar. Vide order dtd. 14/7/2021, Respondent No.2 has externed three petitioners in Criminal Writ Petitions No. 1409/2021, 1411/2021 and 1412/2021, from the area of entire Ahmednagar district for the period of 15 months, whereas, the same authority has also externed petitioner - Vishal Shaharam Warule, (petitioner in Criminal Writ Petition No. 1410/2021) vide separate order dtd. 23/8/2021, from the area of entire Ahmednagar district for the period of 15 months.