RAVINDRA Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by consent of the learned counsel for the parties.

(2.) By this Petition under Article 226 of the Constitution of India, the petitioner is praying for quashing and setting aside impugned judgment and order No. 2013/MAG/CR-03 dated 4/8/2014 passed by Sub-Divisional Magistrate, Jalna Sub-Division, Jalna thereby externing the petitioner from the boundaries of Jalna and Aurangabad districts for a period of two years.

(3.) The learned counsel appearing for the petitioner confined his arguments to only one ground that, without recording subjective satisfaction and reasons in the externment order, the petitioner is externed from two districts i.e. Jalna and Aurangabad. It is submitted that, offences which are registered against the petitioner are in Kadim Jalna Police Station located at Jalna. It is submitted that, even the alleged prejudicial activities of the petitioner, as stated in the show-cause notice, are in the vicinity of Kadim Jalna area at Jalna. Therefore, the learned counsel appearing for the petitioner submits that, the order is excessive, inasmuch as, the petitioner is externed from Jalna and Aurangabad districts.