SANJAY RAMKRISHNAJI MANDADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Shri A.S. Manohar, the learned counsel for petitioner and Shri R.S. Nayak, the learned Additional Public Prosecutor for State/respondents 1 to 3.

(2.) RULE . Rule made returnable forthwith.

(3.) THE petitioner challenges the order of the externment issued by the Sub -Divisional Magistrate, Wardha/respondent no.2 and the order passed by the Appellate Authority dismissing the appeal filed by the petitioner.