VIJAY DHANJAI PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioner has challenged the order of externment dtd. 10/7/2021 issued by Deputy Commissioner of Police, Zone-1, Pune under Sec. 56(1)(a)(b) of the Maharashtra Police Act, and order dtd. 18/2/2022 passed by the Divisional Commissioner, Pune (appellate authority) to the extent of confirming externment from Pimpri Chinchwad Police commissionerate area, Pune city commssionerate Haveli Maval, Mulshi Bhor, Shirur and Khed.

(2.) Show cause notice dtd. 3/5/2021 was issued against the Petitioner by Assistant Commissioner Pune, Pimpri Division, Pimpri Chinchwad. Thereafter, another notice dtd. 11/6/2021 was issued by the Deputy Commissioner of Police, Zone-1. The externment order dtd. 10/7/2021 was issued by Deputy Commissioner of Police Zone-1 and Pimpari Chinchwad Police Commissionerate and Pune Rural area for a period of twenty four months.

(3.) The Petitioner preferred appeal before Divisional Commissioner Pune, challenging externment order. The Appellate authority modified the order of externment by directing that, petitioner is externed for two years from Pimpri Chinchwad Police Commssionerate, Pune City commissionrate and adjoining areas Haveli, Maval Malshi Bhor, Shirur and Khed.