VISHWAS DAMDUJI CHOUDHARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule returnable forthwith. Heard by consent of both parties.

(2.) This writ petition takes exception to the order dated 26-8-2009 passed by the Sub- Divisional Magistrate, Morshi in Criminal Case No.l3/2008/BP Act 56(1)(B) of the Bombay Police Act.

(3.) Brief facts of the case are as under :- The respondent No.2 herein issued show cause notice asking the petitioner as to why he should not be externed. The petitioner appeared before the respondent No.2 d filed his reply. However, by order dated 26-8-2009 passed by the respondent No.2, the petitioner is externed from Amravati. Akola and Wardha districts for a period of one year. Being aggrieved by the order passed by (he Sub-Divisional Magistrate on 26-8-2009 n Case No. 13/2008/BP Act 56(1)(B). whereby the petitioner is externed from Amravati. Akola and Wardha districts for a period of one year, this petition is filed.