KISHOR RAMBHAOJI NARAD Vs. STATE OF MAHARASHTRA, MINISTRY OF HOME, THROUGH ITS SECRETARY, MANTRALAYA, MUMBAI

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally with the consent of the learned Counsel for the respective parties.

(2.) By way of present petition, the petitioner challenges the externment order passed by respondent no2 externing the petitioner from the local limits of Chandrapur district. It is submitted that the petitioner is active in politics. He was Sarpanch of village Shegaon from the year 2010 to 2015. Proposal for externment of petitioner was submitted on 30.3.2016. He received show cause notice u/s.56(1)(b) of the Maharashtra Police Act, dt.20.9.2016. It is submitted that when the petitioner was Sarpanch, Gram Panchayat, Shegaon had passed a resolution against the Police SubInspector Dange of Police Station, Shegaon for his transfer and holding of departmental enquiry against him. Therefore, the petitioner is falsely involved in the proceedings of externment.

(3.) It is submitted that the petitioner is already acquitted in three criminal cases, which were pending against him. Learned SubDivisional Magistrate has not taken into account these cases.