MAROTI DATTARAO BANSODE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith. Heard by consent.

(2.) The learned Additional Public Prosecutor waives service on behalf of the respondents.

(3.) By way of present petition, the petitioner challenges the order dated 5-9-2006 passed by the learned Sub-Divisional Magistrate, Parbhani, in Case No. 2004/efxt, vide which the petitioner has been externed from the Districts of Parbhani, Nanded, Jalna and Hingoli, and the order dated 15-11-2006 passed by the Chief Secretary, Government of Maharashtra, in Appeal No. EFXT 12/2006/499/spl. Branch-5, thereby upholding the order of the Sub-Divisional Magistrate but restricting the externment for the Districts of Parbhani and Nanded.