GOPAL S/O. GOVIND LAKADE Vs. DIVISIONAL COMMISSIONER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) The Petitioner has impugned the orders of externment passed under Sec. 56(1) of the Maharashtra Police Act by the Sub Divisional Magistrate, Latur, dtd. 8/12/2023 in Proceeding No. 2023/ MAG/ Externment/ CR-127 and the order of Divisional Commissioner, Aurangabad dtd. 27/3/2024 passed in Externment Appeal Outward No. 2023 / GA / Desk-1 / Pol-1/ Externment/ CR- 133.

(3.) The SDPO, Latur placed a proposal against the petitioner for externment under Sec. 56(1) of the Maharashtra Police Act. A show cause notice under Sec. 56(1) was served upon the petitioner on 19/5/2023. In a show cause notice issued by the Sub Divisional Magistrate, two crimes of 2019, 2022 and 2 N.C. of 2022 and 2023 were quoted.