VIDYADHAR VILAS BHOSALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioners have challenged the order dtd. 15/11/2017 passed by the Externment Tribunal, Police Superintendent, Satara, externing the Petitioner outside the limits of Satara, Javli, Koregaon, Vai, Mahabaleshwar Talukas of district Satara for a period of one year. The Petitioners had challenged that order in Appeal before Regional Commissioner, Pune, Vide Appeal No.228/2017 which was also rejected vide order dtd. 06/01/2018.

(2.) Heard Mr. Priyal G. Sarda, learned counsel for the Petitioner and Mr. Arfan Sait, learned APP for the State.

(3.) The Petitioners were served with separate show cause notices dtd. 24/08/2017 u/s 59(1) of the Maharashtra Police Act. Both these Petitioners replied to these notices separately. After that, the externment order was passed considering the material before the Externing Authority.