SACHIN BHASKAR BADGUJAR Vs. STATE OF MAHARASHTRA HOME DEPARTMENT, MANTRALAYA, MUMBAI 32 THROUGH ITS CHIEF SECRETARY

JUDGEMENT

(1.) This Petition is filed praying therein to quash and set aside the order of externment passed by the Divisional Commissioner, Nashik Division, Nashik in the month of December, 2017 in Externment Appeal No.70/2017, rejecting the appeal and confirming the order of externment dated 27.10.2017 passed by Respondent No.2.

(2.) It is the case of the petitioner that, he is a shopkeeper and running the business of selling Bags at Dhule. Earlier on 26th May, 2015, the proposal for externment of the petitioner was submitted. However, as the SubDivisional Magistrate, Dhule did not find any substance in the said proposal, the externment proceedings were dropped.

(3.) It is the case of the petitioner that, on 2nd September, 2017 the Police Authorities recorded the statements of the witnesses, which were politically motivated.