RASID Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard finally with consent.

(2.) THIS writ petition is directed against the order of externment dated 23.11.2013 passed by the District Magistrate, Rajgarh in respect of the externment of the petitioner for a period of one year from District Rajgarh and its adjoining districts, as affirmed by the order of Commissioner dated 25.2.2014.

(3.) LEARNED counsel appearing for the petitioner submits that the District Magistrate in the impugned order has baldly stated that the witnesses are not coming forward to give evidence against the petitioner, but there is no material to substantiate the same. He further submits that the order of externment has been passed on the basis of old and stale cases having no proximity in time with the order of externment.