ANNU @ ANWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Being aggrieved by the order dated 9.7.2018 (Annexure-P/3) confirmed in appeal vide order dated 13.9.2018 directing externment of the petitioner in exercising the power under Section 5 (b) of the M.P. Rajya Surakasha Adhiniyam, 1990 (hereinafter referred to as 'the Addhiniyam'), the present petition has been preferred.

(2.) After hearing learned counsel appearing on behalf of the parties, the District Magistrate while passing the order on 9.7.2018 has taken note of the following cases registered against the petitioner:-

(3.) Thereafter, a notice was issued and reply has been sought for from him. Subsequently, after discussion regarding those cases in paras 5 & 6, which reads as under:-