KASHINATH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent heard both the sides for final disposal.

(2.) The petition is filed to challenge the order of externment made by S.D.M., Kinwat District Nanded on 22/03/2013. This proceeding was started on the basis of report given by Islapur Police Tq. Kinwat. Some persons (7 to 8) had applied to the Police Station for taking action against the petitioner. Show cause notice was issued against the petitioner and after taking explanation and considering the record produced by the petitioner, the order under challenge came to be made.

(3.) In the show cause notice, it was informed to the petitioner that from year 2011 three cases were filed against him and two cases were still pending. It was informed that in view of the record produced against him by the Police Station, he can be externed from four districts like Nanded (district of petitioner), Parbhani, Hingoli and Latur for a period of two years. The petitioner gave explanation and informed that he was acquitted in two cases out of three cases mentioned in the show cause notice. He produced copy of judgments. He informed that as he was working as reporter and as he was helping police by giving information against criminal elements, some persons were making false allegations against him. He also informed that many times the Police from Nanded had felicitated him for cooperation given by him to the Police.