ASHOK RAMHARI GHARAT Vs. DIVISIONAL COMMISSIONER

JUDGEMENT

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

(2.) By the present Petition under Article 227 of the Constitution of India, the Petitioner impugned the order dtd. 11/7/2024 passed by Respondent No.1 Appellate Authority, whereby upheld order dtd. 19/4/2024 passed by Respondent No.2 Sub Divisional Officer @ Magistrate, Beed, externing the Petitioner for a period of one year.

(3.) The Police Authorities have sought to invoke Sec. 56 of the Maharashtra Police Act and issued a notice dtd. 6/1/2024 to the Petitioner calling upon him to submit explanation as to why he should not be externed from Beed, Dharashiv and Ahmednagar Districts because of registration of following crimes: