KARAN RAVI BHOIR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Sudhir Patole, learned counsel for the Petitioner and Mr. A.R. Patil, learned APP for the State.

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

(3.) The Petitioner has challenged the order dtd. 23/5/2022, passed by the Respondent No.4 Deputy Commissioner of Police, Zone-5, Wagale Estate, Thane, externing the Petitioner from the limits of districts - Mumbai City, Mumbai Suburban, Raigad, Palghar and Thane for a period of 2 years.