BALMUKUND Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Article 226 of the Constitution of India seeking following reliefs :-

(2.) The grievance of the petitioner is that he has been issued a show cause notice by the District Magistrate, District Dhar under the provisions of the M. P. Rajya Suraksha Adhiniyam, 1990 (hereinafter referred to as "the Adhiniyam") alleging his continuous involvement in the criminal activities, enumerating as many as 17 offences registered against him.

(3.) In the aforesaid proceedings, as many as three applications have been filed by the petitioner, viz.,