AJAY RAM THORAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith by consent of both the parties.

(2.) Heard Ms. Rashi Sheth, learned counsel for the Petitioner and Shri. Patil, learned APP for the State/Respondent No.1.

(3.) The Petitioner has challenged the order dtd. 17/02/2022 passed by the Deputy Commissioner of Police, Zone-1, Pimpri Chinchwad; thereby externing the Petitioner from the limits of the Pimpri Chinchwad police Commissionerate, Pune City Police Commissionerate and Pune Rural for a period of two years.