SHAILENDRA PAWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present inter-Court appeal is filed under Sec. 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 being aggrieved by the order dtd. 15/12/2025 passed by the learned Single Judge, whereby the Writ Petition No.32180/2025 filed by the appellant challenging the order of externment dtd. 24/3/2025 and also appellate order dtd. 29/6/2025 passed under the provisions of M.P. Rajya Suraksha Adhiniyam, 1990 (hereinafter referred as "Adhiniyam, 1990") .

(2.) The facts of the case, in a nutshell are that the Superintendent of Police, Dewas submitted a report dtd. 22/11/2024 requesting for externment and appropriate action against Shailendra Pawar under Sec. 5 of the Adhiniyam, 1990. The District Magistrate issued show cause notice under Sec. 8(1) of the Adhiniyam, 1990 to the writ petitioner. The writ petitioner Shailendra appeared and submitted written reply and arguments. The District Magistrate on hearing both the parties passed the impugned order dtd. 24/3/2025 directing externment of Shailendra Pawar for a period of one year from District Dewas and adjoining districts Indore, Ujjain, Shajapur, Sehore, Harda, Khandwa and Khargone.

(3.) The writ petitioner submitted an appeal under Sec. 9 of the Adhiniyam, 1990 before the Commissioner, Ujjain Division, District Ujjain. The Commissioner, Ujjain Division, Ujjain vide impugned order dtd. 29/6/2025 passed in Case No.26/Appeal/2025-26, after hearing both the parties, rejected the appeal and confirmed the order dtd. 24/3/2025 of District Magistrate, District Dewas.