SHANKAR SINGH Vs. STATE OF MAHARASTRA

JUDGEMENT

(1.) Heard Mr. Sirpurkar, learned Advocate for the petitioner and Mr. Nayak, learned A.P.P. for the respondents.

(2.) Rule. Rule made returnable forthwith.

(3.) The petitioner has challenged the order passed by the Sub Divisional Magistrate, Warora on 15th September, 2012 externing the petitioner from six districts i.e. Chandrapur, Yavatmal, Wardha, Nagpur, Bhandara and Gadchiroli, for a period of two years, under Section 56 of the Bombay Police Act. By amending the petition, the petitioner has challenged the order passed by the Secretary (Special), Home Department, Government of Maharashtra, on 28th January, 2013 dismissing the appeal filed by the petitioner.