LAWS(CHH)-2006-1-8

MOHAMMED SIDDIQUE Vs. STATE OF CHHATISGARH

Decided On January 06, 2006
MOHAMMED SIDDIQUE Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) In this writ petition the petitioner has sought for writ of certiorari to quash the order dated 20-12-2005 marked as Annexure-P/5 passed by the Additional Chief Secretary (Home), Chhattisgarh Government - second respondent herein dismissing appeal and affirming the order dated 6-8-2005 passed by District Magistrate, Bilaspur-third respondent herein under Section 6(c) of the Chhattisgarh Suraksha Adhiniyam, 1990 (for short 'the Adhiniyam) externing the petitioner from six districts in the State of Chhattisgarh.

(2.) The facts of the case, in brief, are as follows : The Supreintendent of Police, Bilaspur fourth respondent herein filed report before the third respondent against the petitioner for initiating proceedings under Sections 3 to 5 of the Adhiniyam. The third respondent having issued a notice to the petitioner and satisfying himself that the petitioner is habitually indulging in the activities of gambling which is a social crime, passed the impugned order purported to be under Clause (c) of Section 6 of the Adhiniyam. When that order was assailed before the second respondent by way of appeal, the second respondent by order dated 20-12-2005 dismissed the appeal. Hence, this writ petition.

(3.) I have heard learned counsel for the parties.