KISHOR GAVRYA GAIKWAD Vs. DIVISIONAL COMMISSIONER

JUDGEMENT

(1.) Heard Mr. Irfan Shaikh, learned counsel for the Petitioner and Mr. N. B. Patil, learned APP for the State.

(2.) In this petition, Rule was issued on 11/10/2017 and the externment order under challenge in the petition was stayed.

(3.) The Petitioner was served with a notice dtd. 20/03/2017 U/s.59 of the Maharashtra Police Act. The notice mentions particulars of 13 registered offences at Kopar Khairane police station, mainly U/s.420 of the I.P.C . Besides that, Chapter case No.7 of 2015 was initiated by the same police station. The Notice mentions recording of statements of two witnesses 'A' and 'B' and refers to the incidents mentioned by them. The Petitioner gave a reply to the notice. However, the externment authority i.e. Deputy Commissioner of Police, Zone - I, Vashi, Navi Mumbai i.e. the Respondent No.2 passed the impugned externment order on 26/06/2017 externing the Petitioner from the limits of Thane, Raigad and Mumbai suburban districts for a period of two years.