ZUBAIR SHAH Vs. SUB DIVISIONAL MAGISTRATE JALNA

JUDGEMENT

(1.) Heard. The petitioner questions order of externment recorded by Sub Divisional Magistrate, Jalna, dated 18th March, 2013 in terms of Section 56(1) of Bombay Police Act, 1951.

(2.) We have gone through the proceedings referred to above. Four cases arising out of Crime Nos.3027/2008; 3036/2008; 3010/2012 and 3024/2012, are referred for initiation of the proceedings of externment. These four cases are under the Bombay Gambling Act. There is no other prosecution of the petitioner for offence punishable under the provisions of Indian Penal Code.

(3.) Learned APP says, there are statements of the witnesses against the petitioner.