SURAJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned counsel appearing for the rival parties.

(2.) The externment order dtd. 28/12/2021, externing petitioner for a period of two years from the entire Wardha District is subject matter of challenge along with the order of dismissal of appeal by the Divisional Commissioner. The order of externment has been passed in terms of Sec. 56(1)(a)(b) of the Maharashtra Police Act, 1951.

(3.) The Authority has based the order of externment on total eight offences registered against petitioner during the period from the year 2016 to 2021 along with one prohibitory action. The impugned action has been challenged on the grounds namely :