PRATIK Vs. DIVISIONAL COMMISSIONER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of learned Advocates for the parties.

(2.) The petitioner in this petition has challenged the order of his externment dtd. 16/3/2022 passed by the respondent No.2 - Deputy Commissioner of Police Zone-2 Amaravati (City) as well as the order passed by the respondent No.1- Divisional Commissioner, Amravati, dtd. 25/8/2022, confirming the order of externment in appeal.

(3.) The respondent No.2, by invoking the provisions of Sec. 56 Sub-sec. (1), clauses (a) and (b) of the Maharashtra Police Act, 1951 (hereinafter referred to as "the Act of 1951" for short), ordered externment of the petitioner and directed him to remove himself outside the limits of Amravati City and Amravati District for a period of two years. In the inquiry conducted before passing the order of externment, the respondent No.2 relied upon four crimes and one chapter proceeding initiated under Sec. 110 (e) (g) of the Code of Criminal Procedure by Rajapeth Police Station, Amravati. Out of four crimes, 2 registered at Frezarpura Police Station and two registered at Rajapeth Police Station, Amravati City. The details of the crimes are as under:-