ROSHAN S/O. MADHUKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule is made returnable forthwith and by consent of learned Counsel appearing for the parties, the matters are taken up for final disposal.

(2.) In all these matters order dtd. 28/11/2024 passed by the respondent no.2 is under challenge. The impugned order purportedly passed under Sec. 55 of the Maharashtra Police Act, 1951 (hereinafter referred to as "the 1951 Act" for short).

(3.) By the impugned order, the petitioners have been externed for a period of two years from the locality of Nagpur city and District. The common argument in all the three petitions made by the learned Counsel for the petitioners is that, since there are 9 members in the gang, and the offence on which the respondents have relied upon to extern them, in none of such offences there is collective participation of all the members of the gang, including the gang leader.