MACHHINDRA TUKARAM BONGANE Vs. DIVISIONAL OFFICER

JUDGEMENT

(1.) THIS Petition is filed against the Order dated 7.9.191 passed by the 1st Respondent against the Petitioner under Section 56 of the Bombay Police Act, 1951 wherein the Petitioner was ordered to execute a Bond of Rs. 2000/ -. This order was passed pursuant to a Show Cause Notice dated 26th December, 1990 issued by the 1st Respondent against the Petitioner calling upon him to show cause why he shall not be externed. The Petitioner offered his explanation. After hearing the Petitioner it appears that the 1st Respondent dropped the idea of externing the petitioner. Instead the Petitioner was asked to execute a Bond for Rs. 2000/ - as per Order dated 7.9.1991.

(2.) AN appeal was filed against this order before the 2nd Respondent which was also dismissed. It is in these circumstances that the Petitioner filed this Writ Petition challenging the aforesaid orders of the Respondents.

(3.) IN the result the Petition is allowed and rule is made absolute in terms of prayer Clause (b).