DHANANJAY MANOHAR SAPKAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD.

(2.) RULE. Rule returnable forthwith. Heard finally at this stage with the consent of the parties.

(3.) BY this petition, the petitioner seeks to quash and set aside the externment order passed by respondent No. 2 the Sub-Divisional Magistrate, bhandara on 10-8-2004 directing the petitioner to keep outside the limits of bhandara district for one year from the date of order.