NITIN KAMLAKAR CHAKRANARAYAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE was already issued on 28th June 2006. On 4th September 2006 this Petition was finally heard and today it is kept for dictation of Judgment.

(2.) THE challenge in this Petition is to the order dated 8th December 2005 passed by the second respondent under section 60 of the Bombay Police Act, 1951. By the said order, the Petitioner was ordered to be externed from Solapur, Osmanabad and Pune Districts for a period of one year. The challenge in this Petition is also to the order dated 15th May 2006 passed by the State Government in an Appeal preferred by the Petitioner for challenging the order of externment. The order of externment was modified by the Appellate Authority by confining the same to Solapur and Osmanabad District.

(3.) THE learned A.P.P. appearing for the State Government supported the impugned Orders and submitted that no interference is called for. He invited my attention to various prejudicial activities of the Petitioner which are reflected from the order of externment and the order of the Appellate Authority.