SAYED SOHAIL SAYED FARUKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned advocate for the petitioner and learned A.P.P. for the State. Taken up for final disposal at the stage of admission by consent of the parties.

(2.) Present petition arises out of an order passed by respondent No. 2 i.e. Superintendent of Police, Nanded dtd. 30/4/2025 thereby externing the petitioner and other seven persons from Nanded District for a period of six months from the date of passing of an order. Out of eight persons only petitioner has approached this Court directly by passing remedy of appeal under Sec. 60 of the Maharashtra Police Act (for the sake of brevity hereinafter referred to as "the said Act").

(3.) At the outset, ground of objection is raised by the learned A.P.P. on the last date about maintainability of the petition in view of availability of alternative remedy under the said Act, this Court, however, issued notice by keeping point of maintainability open.