JACKY@JAIKISHAN MADHUSUDAN NAKWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit.

(2.) Heard finally by consent of both the parties.

(3.) Perused the impugned order. The proposal for externment was submitted on 29th August, 2009 and show cause notice was issued to the applicant on 7th September, 2012 i.e. after about three years of receipt of the proposal. Last offence allegedly committed by the applicant is under the Bombay Police Act registered as Case No. 15 of 2008 under Section 117 of the Act. Prior to that also there was one offence against the applicant i.e. of the year 2007. The said offence is also punishable under Section 117 of the Bombay Police Act for alleged contravention of Section 110 of the said Act i.e. behaving indecently in a public place.