HITESH SANTOSH SHINDE Vs. DIVISIONAL COMMISSIONER

JUDGEMENT

(1.) Rule. The rule is made returnable forthwith and the petition was heard finally with the consent of the respective counsels.

(2.) The petitioner has impugned the externment order of Superintendent of Police, Jalgaon dtd. 25/11/2023 passed in Outward No.7019/Stagusha/Haddparaadesh/2023 and the order of the Divisional Commissioner Nashik passed in Haddpar Appeal No.110/2023 dtd. 13/3/2024.

(3.) The Police Inspector, Local Crime Branch Jalgaon, had placed a proposal of externment of the petitioner and the members of his gang under Sec. 55 of the Maharashtra Police Act ('The Act' for short). The Superintendent of Police sent the proposal to the Sub Divisional Police Officer (S.D.P.O. for short) Jalgaon for inquiry. The SDPO issued the show cause notices to the petitioner. They have submitted their explanation on 13/7/2023. The SDPO placed the proposal before the Superintendent of Police Jalgaon in the month of August, 2023 to extern the applicant and his gang members for two years from Jalgaon District.