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Bombay HC: Externment under the Police Act Requires Satisfaction About a Gang's Activities - (31 Jul 2026)

CRIMINAL

Bombay High Court ruled that an externment order under Section 55 of the Maharashtra Police Act must be based on the activities of the gang or group, not solely on an individual member's conduct. It clarified that only Section 56 deals with the behaviour of a particular individual.

Tags : EXTERNMENT; GANG ACTIVITIES; MAHARASHTRA POLICE ACT  

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