SANJAY Vs. STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) RULE . Rule made returnable forthwith. Heard finally by consent of the learned Counsel appearing for both the parties.

(2.) PROCEEDINGS for externment of the applicant from Gadchiroli District for two years initiated vide Istegasha No. 2/2014 under Section 56 (1) of the Maharashtra Police Act, 1951 at the instance of Police Station Officer, Police Station, Gadchiroli has been challenged in the instant application.

(3.) MRS . K.S. Joshi, the learned Additional Public Prosecutor opposing the contention raised by the applicant has submitted that proceedings for externment of the applicant were necessitated as the authorities found that there are reasonable grounds for believing that the applicant is engaged or is about to be engaged in commission of an offence involving force or violation as well as the offences punishable under Chapter XII, XIV and XVII of the Indian Penal Code, apart from the fact that it is apprehended that the applicant is acting or is about to act in a manner prejudicial to the maintenance of public order. Hence, according to the learned Additional Public Prosecutor, the proceedings under Section 56 of the Maharashtra Police Act, 1951 were initiated against the applicant. As the proceedings are at the initial stage and no final order came to be passed, the same cannot be challenged.