This appeal is against a final judgment and order dated 29th January, 2021 passed by the Nagpur Bench of the High Court of Judicature at Bombay, dismissing the Criminal Writ ... Petition No. 490 of 2018 filed by the Appellant, challenging an order of Externment dated 07.05.2018 passed by the Deputy Commissioner of Police, Zone-1, Amravati City, under Section 56(1)(a)(b) of the Maharashtra Police Act, 1951, whereby the Appellant has been directed not to enter or return to Amravati City or Amravati Rural District for a period of one year from The date on which he leaves, or is taken out of Amravati City and/or Amravati Rural District. As per the Scheme, the Madrasas registered with the office of Charity Commissioner or Waqf Board which had completed three years Were to be given priority for allotment of funds for basic amenities, Remuneration of teachers, scholarship of students, etc