RAMESH MUNDA BRIJLAL KARIHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Kasat, learned Counsel for the petitioner and Mr. Agrawal, learned A. P. P. for the respondents.

(2.) Rule. Heard forthwith by consent of the parties.

(3.) In this petition, the petitioner takes exception to the Order dated 8. 8. 2005 passed by the respondent No. 2 by which the petitioner is externed from Amravati City and Amravati Rural. The said order was passed after the petitioner was given show cause notice under section 59 of the Bombay police Act, 1951 (hereinafter referred to as "the Act. " The impugned order has been assailed on the following three grounds.