MOHAMAD MALIK ABDUL SABBIR CHAVAN Vs. DIVISIONAL COMMISSIONER

JUDGEMENT

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

(2.) The petitioner has fled this criminal writ petition challenging the order dtd. 08/10/2021 passed by respondent No.3 SubDivisional Magistrate, Kinvat, District Nanded in Proceeding No.2021/Externment Order/Kinvat/Proceeding No.04, whereby the petitioner has been externed from entire Nanded District for a period of six months. The petitioner has also challenged the order dtd. 12/01/2022 passed by respondent No.1 i.e. the Divisional Commissioner, Aurangabad, Division Aurangabad in proceeding No.2021/GA/Room-1/Pol-1/Externment/CR-71, whereby appeal under Sec. 60 of the Maharashtra Police Act, 1951 (hereinafter referred to as "the Act"), has been rejected and the earlier impugned order dtd. 08/10/2021 is confrmed.

(3.) Background facts are as under :