ALSIYA Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) I n this petition under Article 226 of the Constitution of India, the petitioner has challenged the order dtd. 28/11/2022 (Annexure P/1), whereby the District Magistrate while taking cognizance under Sec. 5(a) of the M.P. Rajya Suraksha Adhiniyam, 1990 (hereinafter referred to as 'Act') prosecuted the petitioner and initiated prohibitory proceedings against him.