TAHIR Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed the present petition being aggrieved by order dated 20.11.2018 whereby the Collector and District Magistrate, Ujjain has externed him from District Ujjain for a period of one year. He has also challenged the order dated 15.4.2019, whereby the appeal preferred by him has also been dismissed by the Commissioner, Ujjain Division, Ujjain.

(2.) The Superintendent of Police, Ujjain vide letter dated 31.5.2018 requested the District Magistrate, Ujjain to initiate the proceedings u/s. 5(a) and 5(b) of M.P. Rajya Suraksha Adhiniyam, 1990 (hereinafter, referred to as "the Act of 1990") against the petitioner. Along with the letter/application, list of 26 cases was also sent to the District Magistrate.

(3.) A show-cause notice was issued to the petitioner u/s. 8(1) of the Act of 1990. The petitioner submitted his reply by submitting that he is a peace loving person and he has been falsely implicated in the criminal cases by the Police. He has not been convicted in any of the cases and some cases are still pending.