VIVEK MADHUSUDAN SAPKALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard fnally at admission stage.

(2.) The petitioner in this criminal writ petition has challenged the order dtd. 28/09/2020 passed by the Superintendent of Police, Jalgaon i.e. present respondent no.2 in externment proceeding under Sec. 55 of the Maharashtra Police Act, 1955 (hereinafter referred to as "the Act") vide outward No. 3702/LCB/Externment Order/2020, whereby the petitioner is externed from Jalgaon District for a period of one year. The petitioner has also challenged the order dtd. 07/01/2021 passed by the Divisional Commissioner, Nashik Division, Nashik i.e. present respondent no.3 in Externment Appeal No. 87 of 2020, whereby the aforesaid order of respondent no.2 has been confrmed.

(3.) The background facts are as under :