NAUSHAD ALI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned counsel appearing for the parties.

(2.) By this writ petition, the petitioners seek to challenge the order of externment dtd. 31/10/2022 passed by the Superintendent of Police, Amravati Rural, Amravati in terms of the provisions of Sec. 55 of the Maharashtra Police Act, 1951 (For short, 'the Act'). The order of externment has been imposed on the petitioners for a period of one year from the date of passing of impugned order.

(3.) The main grounds on the basis of which the order of externment has been challenged are as under: