SANDIP @ SANDY PREMNATH BAMNE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard fnally with the consent of parties at admission stage.

(2.) By way of this criminal writ petition, the petitioner is taking exception to the judgment and order dtd. 30/8/2021 passed by the learned Divisional Commissioner, Aurangabad in externment proceeding O.No.2021/MAG/EXT./CR arising out of the judgment and order passed by the Sub Divisional Magistrate, Parbhani, District Parbhani dtd. 15/2/2021 in externment proceeding no.4 of 2020.

(3.) On 16/9/2020 the police station, Nanalpeth, Parbhani has submitted the proposal for externment of the petitioner to the Sub-Divisional Magistrate, Sub Division, Parbhani, District Parbhani. In consequence of that, the Sub-Divisional Magistrate, Parbhani has issued a show cause notice to the petitioner dtd. 2/1/2021 under sec. 59 of the Maharashtra Police Act, 1959 calling upon him to show cause as to why pursuant to the aforesaid proposal, he should not be externed under sec. 56 (1) (a) (b) of the Maharashtra Police Act. In terms of the proposal submitted by the Nanalpeth Police Station, Parbhani, the show cause notice as aforesaid has been issued to the petitioner by referring four crimes registered against him. In response to the said notice, the petitioner has appeared before the authority and submitted his say.