RANJIT Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) Rule, rule made returnable forthwith. Heard both the sides by consent for final disposal.

(2.) The proceeding is filed to challenge the order of externment made by the Sub Divisional Magistrate, Jalgaon and the order made by the Divisional Commissioner, Nashik Division, Nashik in appeal by which the appeal came to be dismissed.

(3.) Shanipeth Police Station Jalgaon had submitted a proposal before the Sub Divisional Magistrate Jalgaon for passing externment order against the petitioner. On the basis of material supplied, the Sub Divisional Magistrate issued show cause notice under sec. 59 of the Bombay Police Act against the petitioner. In the show cause notice it was mentioned that against the petitioner as many as six cases were filed by police of MIDC Police Station Jalgaon and Shanipeth Police Station Jalgaon for offences punishable under Sec. 307,452, 448, 392, 34 etc. of Indian Penal Code and under sec. 4/25 of the Arms Act. In the show cause notice it was mentioned that some reports of non cognizable offences were also given against him. It was mentioned that he was not doing any work and he was picking quarrels in the locality and he had developed habit of quarrelling with persons and due that, there was danger to the persons and property of the persons living in the locality where the petitioner was living.