VIJAY Vs. STATE OF MP

JUDGEMENT

(1.) Heard on the question of admission.

(2.) This criminal revision under Sections 397, 401 of CrPC has been filed calling in question the judgment dated 24/06/2017, passed by XIV Additional Sessions Judge, Indore in Criminal Appeal No.269/2017, thereby affirming the conviction of the applicant under Section 14 of Madhya Pradesh Rajya Suraksha Adhiniyam, awarded by judgment and sentence dated 10/03/2017 passed by JMFC, Deepalpur, District Indore in Criminal Case No.935/2011, by which the applicant has been awarded the jail sentence of rigorous imprisonment of one year and a fine of Rs. 200/- with default imprisonment.

(3.) The necessary facts for the disposal of the present revision in short are that on 10/10/2011, the Police Station Betma, District Indore received an information that one person against whom the order of externment is in force, is moving around in Jivan Jyoti Colony, Betma, District Indore and accordingly, the said person was arrested and disclosed his name as Vijay, son of Dhanna and also accepted that there is an order of externment against him and accordingly, an offence under Section 14 of Madhya Pradesh Rajya Suraksha Adhiniyam was registered in Crime No. 439/2011. During the investigation, it was found that an order of externment was passed by ADM, Indore on 30/06/2011, thereby directing him to remove himself from Districts of Indore, Ujjain, Dewas, Dhar, Khargone and Khandwah and in utter violation of the said order, the applicant was found in Jivan Jyoti Colony, Betma, District Indore on 10/10/2011. Accordingly, after concluding the investigation, the police filed charge sheet against the applicant for offence under Section 14 of Madhya Pradesh Rajya Suraksha Adhiniyam. The trial Court framed the charge under Section 14 of Madhya Pradesh Rajya Suraksha Adhiniyam.