RITIK @ SOMESH VILAS PARATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule made returnable forthwith.

(2.) Heard the learned Counsel appearing for the parties.

(3.) This is a petition filed under Articles 226 and 227 of the Constitution of India questioning the legality and validity of the Orders dtd. 16/10/2025 passed by the Respondent No. 2 Deputy Commissioner of Police, Zone 3, district Nagpur and Order dtd. 22/12/2025 passed by Respondent No. 1 Divisional Commissioner, Nagpur. The proceedings under Sec. 57 of the Maharashtra Police Act, 1951 (for short hereinafter referred to as 'the Act 1951') were initiated against the petitioner. Pursuant to the said proceedings show cause notice under Sec. 59 came to be issued to the petitioner. Therefore, in response to the said notice the petitioner appeared and made submission before the Assistant Commissioner of Police. Accordingly, after considering the report of the Assistant Commissioner of Police as well as material placed before Respondent No. 2, Respondent No. 2 has passed the impugned order, which has been upheld by Respondent No. 1 in the appeal.