CHANDRA PRAKASH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution, the petitioner is aggrieved by an order dtd. 30/6/2021 (Annexure-P/7) passed by Additional Commissioner, Rewa in an appeal under Sec. 9 of the M.P. Rajya Suraksha Adhiniyam, 1990 (hereinafter referred as "The Act of 1990"), whereby an order of externment dtd. 3/2/2021 (Annexure-P/2) under Sec. 5 (b) of the Act of 1990 passed by District Magistrate, Rewa, directing externment of the petitioner, for a period of one year from revenue limits of District Rewa and other adjacent Disctricts Sidhi, Satna and Singraulli has been affirmed.

(2.) The relevant facts briefly are :-

(3.) The precise submissions made by the petitioner are as under:-