HARIKESH Vs. DEPUTY POLICE COMMISSIONER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The petition is heard finally by consent of the learned advocates for the parties.

(2.) In this criminal writ petition, the petitioner has challenged the order passed by the respondent No.1-Deputy Commissioner of Police, Amravati Zone-1 dtd. 5/4/2022, whereby he was ordered to be externed from the Amravati City as well as Amravati District and also the order dtd. 28/9/2022 passed by the Appellate Authority-Respondent No.3 confirming the order of externment passed by the respondent No.1 dtd. 5/4/2022.

(3.) The facts leading to the filing of the petition can be summarized as follows: The respondent No.1 initiated proceeding for externment of the petitioner from Amravati District by invoking the provisions of Sec. 56(1)(b) of the Maharashtra Police Act, 1951 (for short "the Act of 1951"). The respondent No.1 to record his subjective satisfaction, relied upon the following crimes. The said crimes are set out hereinbelow in tabulated form: