VIJAY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith. Heard finally by consent of the learned counsel appearing for the parties. The petitioner approached this Court by challenging the impugned order dated 19-10-2012 passed by Deputy Commissioner of Police, Zone-1, Amravati City, thereby externing the petitioner for a period of two years from the limits of Amravati District and Amravati Rural District.

(2.) Heard Shri H.M. Sakhare, the learned counsel appearing for the petitioner and Shri Nayak, the learned Additional Public Prosecutor, appearing for the State.

(3.) The learned counsel appearing for the petitioner states that, the petition be allowed on the ground that the externing Authority while passing the impugned order has taken into consideration the material which is not the part of the show cause notice issued to the petitioner.