AKKU @ AKASH YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the matter is finally heard.

(2.) This petition under Article 226 of the Constitution of India is directed against the order dated 26.07.2018 passed by the Commissioner, Bhopal, Division Bhopal; whereby, an order of externment of the petitioner by the District Magistrate Vidisha, has been affirmed.

(3.) Proceedings against the petitioner under Madhya Pradesh Rajya Suraksha Adhiniyam 1990, (hereinafter referred to as Adhiniyam 1990) was initiated by District Magistrate on the basis of the report from Superintendent of Police, Vidisha, vide his letter No.*** dated 03.10.2016 that the petitioner has indulged in criminal activity since 2010 which are not conducive to peace and serenity and there is always apprehension of breach of peace and public order.