SUREKHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The applicant has been externed from the local limits of Nagpur District on the basis of pendency of cases under the Bombay Prohibition Act. This Court has repeatedly held that the externment order cannot be passed on the basis of pendency of cases under the Bombay Prohibition Act. In view thereof, the writ petition is allowed. Order dated 5th March, 2013 passed by Deputy Commissioner of Police, Zone-IV, Nagpur is set aside.