GIRDHARI SOHANLAL AGRAWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. returnable forthwith. Heard finally with consent of parties.

(2.) This criminal writ petition challenges the externment order passed by the deputy Commissioner of Police Nagpur.

(3.) The present petitioner is a resident of Nagpur and deals in steel material and scrap. He owns movable and immovable property. It is alleged that police machinery is bent upon to harass the petitioner on some or the other pretext. The respondent has registered several criminal cases against the petitioner within a period of 9 days and in almost all those cases the petitioner was discharged. It is alleged that the externment proceedings are being taken up against him due to the fact that he has not paid the amount demanded by the respondents officers.