SANTOSH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of both sides, heard finally.

(2.) The Petitioner, who has been externed, invoked the jurisdiction of this Court under Article 226 of the Constitution of India and takes exception to the order dtd. 5/8/2024 passed by the Respondent No.2 Divisional Commissioner, Ch. Sambhajinagar in externment Appeal No.[xxxxxxxxxxxxxx] under Sec. 60 of the Maharashtra Police Act, thereby affirming the order of externment passed by the Respondent No.3 on 6/5/2024.

(3.) In a nutshell, the facts giving rise to the present petition are that, the Petitioner was served with the Notice dtd. 10/4/2024 under Sec. 59 of the Maharashtra Police Act issued by the Respondent No.3 and called upon him to submit his cause as to why he should not be externed from the entire Ch. Sambhajinagar District for a period of two years because of registration of following crimes as under: