SHAIKH FAIZAN SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel Shri R.P.Joshi for the petitioner and learned Additional Public Prosecutor Shri N.B.Jawade for the State. Rule. Heard finally by consent of learned counsel appearing for parties.

(2.) By this petition, the petitioner has challenged order of externment dtd. 4/2/2025 passed by learned Sub Divisional Magistrate, Buldhana in Criminal Case No.40/2024 upheld by order dtd. 29/4/2025 passed by the Divisional Commissioner, Amravati in Externment Appeal No.5/2025.

(3.) The crime was registered against the petitioner vide Crime No.353/2024 under Ss. 115(2); 125; 132; 189(2); 190; 191(2); 191(3), and 351(2) of the BNS 2023 and under Sec. 3 of the Maharashtra Prevention of Defacement of Property Act, 1995 and under Sec. 7 of Criminal Law Amendment Act, 1932 and under Sec. 135 of the Maharashtra Police Act, 1951. Another crime was also registered against the petitioner vide Crime No.355/2024 under Ss. 115(2); 189(2); 190; 191(2); and 351(2) of the BNS 2023 and under Sec. 135 of the Maharashtra Police Act, 1951.