MANOJ Vs. STATE OF M.P.

JUDGEMENT

(1.) Shri Sanjay K. Sharma, learned counsel for the petitioner. Shri A.P. Singh, learned Government Advocate for respondents/State. With consent of learned counsel for the parties, the matter is finally heard.

(2.) Petitioner, being aggrieved of his externment from District Sagar and the adjacent Districts for a period of one year from 14.10.2015 by order of District Magistrate, Sagar on 13.10.2015 in exercise of his powers conferred under Sections 3(b) and 5(b) of Madhya Pradesh Rajya Suraksha Adhiniyam 1990 (hereinafter referred to as '1990 Act') and its affirmation in Appeal under Sec. 9 by order dated 18.02.2016, petitioner has filed this petition.

(3.) Action was initiated against the petitioner under the provisions of 1990 Act on the requisition by Superintendent of Police vide memo No. iq0v0@lkxj@jhMj@ftyk cnj@03@14 fnukad 13-02-2014 . The requisition was that the petitioner is indulged in various illegal and other antisocial activities which has led to breach of peace and tranquility in the surroundings creating atmosphere of apprehension in law abiding citizens of the locality preventing them from lodging complaints and tendering evidence thereon.