DABBU @ SHAHJAD Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) The petitioner has filed the present petition being aggrieved by the order of externment dated 30.05.2018, passed by District Magistrate, Damoh by which he has been restrained for a period of one year to enter into the limits of Damoh & nearby districts in exercise of power under Section 5(a)(b) read with Section 7 of M.P. Rajya Suraksha Adhiniyam, 1990.

(3.) Being aggrieved by the aforesaid order, the petitioner preferred an appeal before the Commissioner, Sagar Division. By order dated 25.10.2018, the learned Commissioner has set aside the order on merits, but directed the petitioner to submit a bond of Rs.50,000/- and surety of the same amount for the period of one year that he will maintain a good conduct and will not commit any offence. The petitioner has also been directed to give attendance daily in the nearby police station for the next six months. The petitioner is mainly aggrieved by the direction of giving daily attendance in the police station.