RAJENDRA LAKHU MACHHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In this case, the Rule was issued on 4/10/2018 and interim relief was also granted. Today, nobody appears for the Petitioner. However, I have perused the papers with the assistance of learned APP.

(2.) The Petitioner was externed vide order dtd. 13/4/2018 passed by the Assistant District Magistrate, Dahanu Division, Dahanu. He was externed for a period of two years from the limits of Palghar District.

(3.) The Petitioner was served with the notice dtd. 24/11/2017 issued under Sec. 59 of the Maharashtra Police Act. The notice mentions two offences in which he was acquitted. In another offence compromise was entered into between the parties. Only one registered offence at Dahanu Road police station was pending against him at the time of issuance of notice. Besides this, there was a reference to Chapter Case No.211/2009 which was initiated under Sec. 107 of Cr.P.C.. It was mentioned in the notice that the Petitioner was committing the offences against the person and property. The people were under his fear and nobody was willing to come forward to give evidence against him.