SUNIL Vs. DIVISIONAL COMMISSIONER

JUDGEMENT

(1.) Heard. Considering the controversy involved in the matter and by consent of the learned Counsel for the parties, Criminal Writ Petition is taken up for final disposal at the stage of admission by issuing Rule, making the same returnable forthwith.

(2.) The petitioner has been externed for a period of two years from entire Nagpur District vide order dtd. 18/2/2022 passed by respondent no.2 Deputy Commissioner of Police, Zone-II, Nagpur City. The externment order has been based on 12 prior offences, as has been set out in the externment order.

(3.) The impugned order is assailed on the ground of absence of live link, non supply of particulars of in-camera statements and no justification for imposing restriction for maximum period of two years. In support of said contention, the petitioner has relied on some reported judgments.