SHABBIR @ SHAHU MOHAMMAD SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent, Rule made returnable forthwith.

(2.) The learned APP waives service on behalf of the respondents. By consent, heard finally forthwith.

(3.) By this Writ Petition, the petitioner challenges the order passed by the Dy. Commissioner of Police, ZoneII, Pune City, externing the petitioner from Pune City and Pune District for a period of two years under the provisions of section 56(1)(a), 56(1) (b) and 56(1)(bb) of the Maharashtra Police Act, (Act No.XXII of 1951) [Previous short title changed by the Maharashtra (Change of Short Titles of Certain Bombay Act) Act 2011, (Mah.Act No.24 of 2012] (hereinafter referred to as "the said Act") and confirmed in appeal under section 60 of the said Act, by the Secretary (Special) Home Department, Government of Maharashtra.