SHAIKH NASEEM SHAIKH SALIM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard fnally with consent of both sides at admission stage.

(2.) The petitioner has challenged the legality of the externment order passed by the Externing Authority and confrmed by the Appellate Authority by invoking writ jurisdiction.

(3.) The S.D.P.O., Bhusawal submitted a proposal to the Sub-Divisional Magistrate, Bhusawal for externment of the petitioner for two years from entire Jalgaon District. Externing Authority, after taking into consideration the criminal record of the petitioner was pleased to pass externment order under sec. 56(1)(b) of the Maharashtra Police Act, 1951 for a period of one year from entire Jalgaon District. The petitioner had preferred an externment appeal No.31 of 2022 before the Divisional Commissioner, Nashik and assailed the externment order on various grounds. The appellate authority was pleased to dismiss his appeal and upheld the order of externment passed by the Externing Authority.