GANESH MAROTI BORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) With the consent of all the parties, the petition is taken up for final hearing at the stage of admission itself.

(3.) The present criminal writ petition is filed under Article 226 and 227 of the Constitution of India seeking to quash and set aside show-cause notice dtd. 15/7/2024 issued under Sec. 56(1)(a)(b) of The Maharashtra Police Act, 1951 by respondent No. 3 Sub-Divisional Magistrate, Bhusawal Division, Bhusawal. The consequential order of externment purportedly passed thereafter is also sought to be quashed and set aside even though the copy of the same is not annexed to the present petition by the petitioner on the ground that the same was never served or communicated to the petitioner. Thus, by way of present petition petitioner seeks protection of his fundamental rights guaranteed under Article 21 of the Constitution of India contending that the entire externment precedence are vitiated by malafides, procedural irregularities and non application of mind by the Externment Authorities especially respondent Nos. 2, 3 and 4.