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Judgment
Rule made returnable forthwith. Heard finally by the consent of the learned Counsels appearing for the parties.
The challenge in this petition is to the order dt.29.4.2017 passed in Appeal under Section 60 of the Maharashtra Police Act by the Divisional Commissioner, Nagpur Division, Nagpur confirming the order dated 24-8-2016 passed by the Sub-Divisional Magistrate, Tumsar externing the petitioner from District Bhandara for his illegal activities.
From the reply filed by the respondents itself, it is apparent that the show cause notice was issued to the petitioner on
28.6.2016. Upon perusal of this show cause notice, we are unable to gather anything namely the offences said to have been committed by the petitioner and the material considered for passing the order of externment. Thus, the petitioner has failed to get an effective opportunity to make representation against the show cause notice.
The order is, therefore, violative of Section 59 of the Maharashtra Police Act and it cannot, therefore, be sustained.
In the result, this Writ Petition is allowed. The order dated 29-4-2017 passed by the Divisional Commissioner, Nagpur Division, Nagpur in Appeal No.24 of 2016 and the Order dated 24-8- 2016 passed by the Sub-Divisional Magistrate, Tumsar in Criminal Case No.4 of 2016 are hereby quashed and set aside. The respondents are at liberty to institute fresh proceedings in accordance with law.
Rule is made absolute in the above terms. No order as to costs.