SATISH SAGUN KORGAONKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) The petitioners herein have challenged the externment orders passed by the Deputy Police Commissioners under the provisions of Section 56(1) (a) (b) of the Bombay Police Act and confirmation thereof by the statutory authorities.

(3.) The externment order passed in Criminal Writ Petition No.1813 of 2013 was preceded with notice dated 26.3.2012 issued under Section 59 of the Bombay Police Act, and called upon the petitioner to show cause as to why he should not be externed from the limits of Gr. Bombay, New Mumbai and Thane District. The petitioner appeared before the concerned authority and filed his reply and also examined witnesses to refute the allegations leveled against him. Upon considering the material on record, the Externing Authority passed the impugned order externing the petitioner from the area of Gr. Mumbai, Thane and Raigad for a period of two years.