SANJAY @ SANJU SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With the consent of both the parties, the appeal is heard finally.

(2.) The appellant filed a writ petition under Article 226 of the Constitution of India being aggrieved by the order dated 17-12-2018, whereby the statutory appeal under the provisions of Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 (hereinafter referred to as 'the Adhiniyam') filed by the petitioner was dismissed affirming the order of externment dated 12-10-2018, passed by the District Magistrate by which the appellant was externed from the municipal limits of District Sidhi for the period of eight months.

(3.) Learned counsel for the appellant submitted that the order of externment was passed in the absence of essential ingredients of Section 5(a) and (b) of the Adhiniyam. He has drawn the attention of this court to the list of cases alleged to be registered against the present appellant. There are as many as 6 cases mentioned in the said list. The aforesaid table is reproduced as under :