DATTATRAYA RAMCHANDRA JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This petition is directed against the order dated 15th October, 2012 passed by Sub-Divisional Magistrate,Satara, externing the petitioner from the limits of Satara District for a period of 2 years and also the order passed by the appellate authority dated 22nd March, 2013 confirming the externment order.

(2.) This petition has been heard finally at the stage of admission with the consent of the parties. Hence, Rule made returnable forthwith. Learned A.P.P. waives service of notice for the respondents.

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