MAHESH BAJRANG DALVI Vs. STATE OF MAHARASTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard by consent of both the parties.

(2.) Learned APP waives service of notice for Respondent ­ State.

(3.) The petitioner herein have challenged the externment order passed by the Sub-Divisional Magistrate, Ichalkaranji on 17th Aug., 2015. The said order of externment has been initiated in exercise of powers under Sec. 56(1)(a) and (b) of the Maharashtra Police Act (for short "the said Act").