BHUJANG Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The petitioner challenges the order of exeternment dtd. 29/8/2023 passed by the respondent no.3 under Sec. 56(1)(b) of the Maharashtra Police Act (for short, 'the said Act'). The petitioner also lays challenge to the order dtd. 12/10/2023 passed by the respondent no.2 in Appeal No.47/2023 dismissing the appeal against the order dtd. 29/8/2023.

(3.) A proposal was initiated by Police Station, Kanhan for externment of the petitioner under Sec. 56 of the said Act, inter alia, alleging that the petitioner is involved in various criminal activities particularly theft of coal. Number of criminal cases have been registered against him at Police Station, Kanhan and he is continuously indulging in the criminal activities. Nobody comes forward to depose against him. After considering proposal and in-camera statements as well as findings of the enquiry, the respondent no.3 passed impugned order thereby externing the petitioner and directing him to remove himself from Nagpur district for a period of six months. The petitioner made an unsuccessful attempt by filing appeal before the respondent no.2.