CHANDRAMANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) The petitioner has challenged the impugned order of externment dated 572017 passed by the Deputy Commissioner of Police, Zone4, Nagpur.

(3.) It is submitted that the respondent no. 2 issued show cause notice on 26122016 under Section 56(i)(a)(b) and Section 59 of the Maharashtra Police Act to the petitioner as to why he should not be externed for a period of two years from Nagpur City and District. The petitioner filed reply dated 412017. The petitioner has specifically replied that there is no any ground to extern him from Nagpur District. The respondent no. 2 has not properly appreciated the facts and passed illegal order dated 572017. It is submitted that in the said order, reference was made to the cases registered in Police Station, Ajni, Nagpur and Police Station, Samudrapur, District Wardha. It is also mentioned that witnesses are not willing to come forward to depose against the petitioner.