RAHUL SAHEBRAO CHABUKSWAR, AGE : 34 YEARS, OCC. BUSINESS, R/O. HUSEN COLONY, AURANGABAD Vs. STATE OF MAHARASHTRA, THROUGH HOME DEPARTMENT, MANTRALAYA, MUMBAI

JUDGEMENT

(1.) Heard. Rule, made returnable forthwith. With the consent of the learned Counsel for the petitioner and the learned A.P.P. for the respondents, heard finally.

(2.) The petitioner has assailed the order dated 29.06.2016 passed by respondent no. 6 - Divisional Commissioner, Aurangabad under subsection (3) of Sec. 60 of the Maharashtra Police Act ( the Act for short), whereby respondent no. 6 partly allowed the appeal preferred by the petitioner against the order dated 09.04.2016 passed by respondent no. 4 - Deputy Commissioner of Police, Zone-2, Aurangabad City, under Sec. 56(1)(a) and (b) of the Act, as a result whereof the petitioner has been externed from the local limits of the Aurangabad Police Commissionerate only, for a period of two years.

(3.) It is alleged that the petitioner has been prosecuted for the following crimes:- <FRM>JUDGEMENT_180_LAWS(BOM)10_2016.html</FRM>