GANESH LAXMAN LAGAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Ms. Shubhangi Parulekar, learned counsel for the Petitioners and Mr. Arfan Sait, learned APP for the State.

(2.) Rule. Rule made returnable forthwith with consent of the parties.

(3.) The Petitioners have challenged the order dtd. 18/08/2018 passed by the Divisional Commissioner, Pune, in Appeal No.72/2018 as well as the order dtd. 21/05/2018 passed by the Deputy Commissioner of Police, Division-2, Pune City. The Petitioners are externed by the Externing Authority i.e. the Deputy Commissioner of Police, Division-2, from the area of Pune Commissionerate and Pune District for a period of two years by exercising his power u/s 55 of the Maharashtra Police Act.