ASGAR @ AZHAR KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Issue Rule, returnable forthwith. Mr. S.S. Hulke, learned A.P.P. waives service for respondents. With consent of learned counsel for the parties, the petition is taken up for final hearing.

(3.) The petitioner by this petition filed under Article 226 of the Constitution of India, is challenging the order dtd. 7/4/2025 passed by respondent No.1-Sub-Divisional Magistrate, Malkapur, District Buldhana, wherein the petitioner was externed from Malkapur, Nandura and Motala Talukas for a period of six months. He is also challenging the order dtd. 16/7/2025 passed by Divisional Commissioner, Amravati Division, Amravati, wherein the appeal preferred by the petitioner under Sec. 60 of the Maharashtra Police Act ("the said Act") was dismissed, thereby confirming the order dtd. 7/4/2025 passed by respondent No.1.