ROHAN RANDHIR KANJAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The petitioner is challenging the order of externment dtd. 29/7/2024 passed by respondent No.1/Sub-Divisional Magistrate, Chandrapur externing him from Chandrapur District for a period of one year.

(3.) The learned Advocate for the petitioner took us through the record and invited our attention to the contents of the show cause notice issued by respondent No.1/Sub-Divisional Magistrate dtd. 13/5/2024 and submitted that in the said notice there is no whisper about recording of in-camera statements by respondent No.1 so as to arrive at the subjective satisfaction that due to apprehension of fear in the minds of witnesses they are not coming forward in public to depose against the petitioner. He submits that on the said ground alone, the entire proceedings initiated by respondent No.2 stands vitiated.