VIKRANT @ BUNDI DINKAR Vs. DIVISIONAL COMMISSIONER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, heard finally at the stage of admission.

(2.) This petition under Article 226 of the Constitution of India takes exception to an order dtd. 12/10/2023 passed by the Divisional Commissioner, Konkan Division in Appeal No. 108 of 2023 preferred by the petitioner under Sec. 60 of the Maharashtra Police Act, 1951 (the Act, 1951) whereby the appellate authority dismissed the appeal and affirmed the order of externment passed by the competent authority under Sec. 56(1) (a)(b) of the Act, 1951 thereby externing the petitioner from the limits of Thane and Mumbai Suburban Districts and Panvel and Karjat Taluka of Raigad District for a period of 18 months.

(3.) Shorn of unnecessary details, the background facts can be stated as under.