SAJID Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner has filed this writ petition under Article 226 of the Constitution of India making a prayer to issue directions/order to respondents to drop surveillance proceedings against petitioner.

(2.) Learned counsel appearing for petitioner relied on Regulation 843 of the MP Police Manual and Regulations. Said regulation is quoted as under:-

(3.) Learned Government Advocate appearing for State submitted that name of petitioner is included in surveillance register by order of Superintendent dtd. 23/8/2007, therefore, surveillance of petitioner is being done. It is further submitted that Superintendent of Police, Chhindwara (MP) has issued a letter permitting surveillance of petitioner. Petitioner is involved in many offences which include theft and encroachments over land. Many offences are registered against petitioner and proceedings of externment has also been initiated against him. Police is doing surveillance of petitioner as his activity may imperil the safety, tranquility and peace of the society. Petitioner has long criminal history and due to his character independent witnesses do not depose against him in Court. In these circumstances, no interference is called for and writ petition may be dismissed.