SHIVA SHRIMANT PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This writ petition is directed against the order dated 9th April, 2013 passed by the Deputy Commissioner of Police, Zone 3, Kalyan, externing the petitioner and also the order of the appellate authority dated 24th May, 2013 confirming the said order.

(2.) With the consent of both sides, this petition has been heard finally at the stage of admission. Hence, Rule. Rule made returnable forthwith. Learned A.P.P. waives notice for the respondents.

(3.) We have heard learned counsel for the petitioner and learned A.P.P. for the State.