ANKESH CHOUHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) Since pleadings are complete and learned counsel for the parties agreed to argue the matter finally, therefore, it is heard finally.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner is seeking quashment of the orders dated 28.03.2019 (Annexure-P/1) and 23.10.2019 (Annexure-P/4).

(3.) By order dated 28.03.2019 (Annexure-P/1), the District Magistrate, Chhindwara, on a representation submitted by the Superintendent of Police, Chhindwara, made on 28.07.2017 for initiating action against the petitioner under Section 5(a)(b) of the Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 [hereinafter referred to as 'the Adhiniyam, 1990'], passed an order of externment against him initiating the proceedings.