VINIT RAJENDRA WAGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) None appears for the Petitioner. However, the petition is pending since the year 2019 and stay to the impugned externment order was granted on 22/01/2020, therefore, I am deciding this writ petition with the assistance of learned APP.

(2.) Rule. Rule is made returnable forthwith.

(3.) The Petitioner has challenged the order dtd. 08/05/2019 passed by the Deputy Commission of Police, Zone-9, Bandra (West), Mumbai; externing the petitioner outside the limits of Mumbai city and Mumbai suburban district for a period of one year.