RAVINDRA RAMRAO SHINDE Vs. SUB DIVISIONAL MAGISTRARE JATH

JUDGEMENT

(1.) As the regular Bench, to which this petition was assigned is unable to take up this petition, as per the general standing order in this regard this petition is listed before this Bench.

(2.) On 27th Oct. 2015, rule was issued in this petition. We have, accordingly, heard the learned counsel for the parties and the petition is being disposed of finally.

(3.) A show-cause notice under section 57(1)(a) of the Bombay Police Act, 1951 ("said Act" for short) was issued to the petitioner thereby calling upon him to show cause as to why he should not be externed from the four revenue districts viz., Sangli, Kolhapur, Solapur and Satara. This was on account of the fact that the petitioner was allegedly found involved and was facing prosecution for offences in Crime No.125/2007 under sections 379, 332 read with section 34 of the Indian Penal Code ("IPC" for short) as also other offences viz., Crime No.109 of 2013 under sections 143, 147, 149, 323 and 504 of Penal Code and Crime No.101 of 2014 under sections 452, 324, 341, 323, 504, 506, 427 read with section 34 of IPC. The Sub-Divisional Magistrate, Jath was of the opinion that preventive action was necessary as there was an apprehension that the petitioner would engage in cognisable offences. It appears that the petitioner replied to the said notice refuting the allegations. The respondent No.1, by an order dated 7th Oct. 2015, has directed externment of the petitioner from Sangli district for a period of six months purportedly under section 57A of the said Act. Feeling aggrieved, the petitioner is before this Court.