LAWS(BOM)-2023-6-56

GAUTAM SHANTILAL DAIMA Vs. STATE OF MAHARASHTRA

Decided On June 21, 2023
Gautam Shantilal Daima Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

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

(2.) The Petitioner has challenged the order dtd. 13/8/2018 passed by the Deputy Commissioner of Police, Zone-8, Mumbai as well as the notice dtd. 19/9/2018 issued by the Special Executive Magistrate, Kherwadi, Mumbai. This order was passed in the externment proceedings.

(3.) Heard Shri Vinayak Kumbhar, learned counsel for the Petitioner and Shri M.G. Patil, learned APP for the Respondent-State.