DEEPSINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard ADMIT.

(2.) Heard finally by consent of learned counsel for the parties.

(3.) The externment order is mainly based on eight prohibition cases mentioned in order dated 31st July, 2012. During the course of arguments it was submitted by Mr. Rode that there are 24 cases against the applicant under the Bombay Prohibition Act. Mr. Rai has submitted that the petitioner has been acquitted of all the charges at least in seven cases.