AKASH Vs. DEPUTY COMMISSIONER OF POLICE

JUDGEMENT

(1.) The Criminal Application is admitted and heard finally with the consent of the learned Counsel for the respective parties.

(2.) Petitioner has challenged externment order passed by respondent no.1, u/s.57 of the Maharashtra Police Act, 1951. Petitioner is a student. He is residing at Gadge Nagar, Amravati. Respondent no.2 served a notice dt. 5.6.2017 upon him. By the said notice, respondent no.2, u/s. 57(a)(1) of the Maharashtra Police Act called upon the petitioner to file reply within seven days. Respondent no.2 in the said show cause notice gave a chart in which six offences were shown to be pending against him; out of which, in one crime, the petitioner has been convicted. Notice has further shown that offence at Sr. Nos. 2 to 6 are still pending.

(3.) Petitioner has filed his reply and submitted that, out of six offences which are shown as pending against him, he has been acquitted in offences at Sr.No.5 and 6 (Criminal Case Nos.1038 of 2014 and 1039 of 2014). He has further replied that Chapter cases are also closed against him. In the offence at Sr.No.1, he has been convicted and fine of Rs.2,000/- was imposed upon him. The said Judgment is challenged before the Sessions Court, Amravati.