Madhya Pradesh High Court
Annu Alias Anwar vs The State Of Madhya Pradesh on 1 February, 2019
HIGH COURT OF MADHYA PRADESH : JABALPUR
{SINGLE BENCH : HON'BLE SHRI JUSTICE J.K.MAHESHWARI}
Writ Petition 22526/2018
Annu @ Anwar
Versus
State of Madhya Pradesh & Others
Ms. Anita Kaithwas, Advocate for the petitioner,
Shri Manoj Kushwaha, Panel Lawyer for the State.
ORDER
01.02.2019 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:-
iqfyl v/kh{kd cSrwy }kjk izLrqr izfrosnu ds vuqlkj vukosnd ds fo:) ntZ vkijkf/kd izdj.kksa dh tkudkjh fuEukuqlkj gS %& 1- fnukad 12@12@2003 dks vukosnd ds fo:) vijk/k dzekad 436@2003 /kkjk 13 tqvk ,DV dk iathc) dj izdj.k dh foospuk iw.kZ gksus ij izdj.k ekuuh; U;k;ky; esa is'k fd;k x;k A izdj.k es ekuuh; U;k;ky; }kjk :- 100&100ds vFkZn.M ls nf.Mr fd;k x;k A 2- fnukad 01@01@2004 dks vukosnd ds fo:) vijk/k Øekad 01@04 /kkjk 13 tqvk ,DV dk iathc) dj izdj.k dh foospuk iw.kZ gksus ij izdj.k ekuuh; U;k;ky; esa is'k fd;k x;k Aizdj.k esa ekuuh; U;k;ky; }kjk :- 100&100 ds vFkZ n.M ls nf.Mr fd;k x;k A 3- fnukad 22@08@2005 dks vukosnd ds fo:) vijk/k Øekad 307@05 /kkjk 4 d lV~Vk ,DV dk iathc) dj izdj.k dh foospuk iw.kZ gksus ij izdj.k ekuuh; U;k;ky; esa is'k fd;k x;k A izdj.k esa ekuuh; U;k;ky; }kjk 500 :-
ds vFkZn.M ls nf.Mr fd;k x;k A 2 W.P. No. 22526/2018 4- fnukad 16-01-2006 dks vukosnd ds fo:) vijk/k dzekad 29@06 /kkjk 4 d lV~Vk ,DV dk ithc) dj izdj.k dh foospuk iw.kZ gksus ij izdj.k ekuuh; U;k;ky; esa is'k fd;k x;k A izdj.k esa ekuuh; U;k;ky; }kjk 500 :- ds vFkZn.M ls nf.Mr fd;k x;k A 5- fnukad 12@09@2016 dks vukosnd ds fo:) vijk/k dzekad 480@16 /kkjk 4 d lV~Vk ,DV 109 Hkknfo dk iathc) dj izdj.k dh foospuk iw.kZ gksus ij izdj.k ekuuh; U;k;ky; esa is'k fd;k x;k A izdj.k esa ekuuh; U;k;ky; es fopkjk/khu gS A 6- fnukad 03@03@20017 dks vukosnd ds fo:) vijk/k dzekad 110@17 /kkjk 4 d lV~Vk ,DV dk iathc) dj izdj.k dh foospuk iw.kZ gksus ij izdj.k ekuuh; U;k;ky; esa is'k fd;k x;k A izdj.k ekuuh; U;k;ky; es fopkjk/khu gS A 7- fnukad 11@11@2017 dks vukosnd ds fo:) vijk/k dzekad 583@16 /kkjk 4 d lV~Vk ,DV dk iathc) dj izdj.k dh foospuk iw.kZ gksus ij izdj.k ekuuh; U;k;ky; esa is'k fd;k x;k A izdj.k ekuuh; U;k;ky; es fopkjk/khu gS A 8- fnukad 03@04@2017 dks vukosnd ds fo:) vijk/k dzekad 188@17 /kkjk 4 d lV~Vk ,DV dk iathc) dj izdj.k dh foospuk iw.kZ gksus ij izdj.k ekuuh; U;k;ky; esa is'k fd;k x;k A izdj.k esa ekuuh; U;k;ky; }kjk 1000 :- ds vFkZn.M ls nf.Mr fd;k x;k A 9- fnukad 15@06@2017 dks vukosnd ds fo:) vijk/k dzekad 316@17 /kkjk 3@4 |wr vf/kfu;e dk iathc) dj izdj.k dh foospuk iw.kZ gksus ij izdj.k ekuuh; U;k;ky; esa is'k fd;k x;k A izdj.k ekuuh; U;k;ky; es fopkjk/khu gS A vukosnd ds fo:) fuEukuqlkj le;≤ ij izfrca/kkRed dk;Zokgh dh xbZ%& 1- bLrxklk dzekad 04@2006 /kkjk 110 tk0QkS0 2- bLrxklk dzekad 17@2007 /kkjk 107]116 ¼3½ tk0QkS0 3- bLrxklk dzekad 1@2008 /kkjk ftyk cnj 4- bLrxklk dzekad 79@2016 /kkjk 151 tk0QkS0 3 W.P. No. 22526/2018 5- bLrxklk dzekad 07@2016 /kkjk 110 tk0QkS0 6- bLrxklk dzekad 54@2015 /kkjk 110 tk0QkS0 7- bLrxklk dzekad 26@2017 /kkjk 151 tk0QkS0 8- bLrxklk dzekad 58@2017 /kkjk 110 tk0QkS0
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:-
5. izdj.k esa izLrqr vfHkys[k vukosnd ds fo:) iathc) vkijkf/kd izdj.kksa esa lkf{k;ksa ds dFku dk voyksdu fd;k x;k A vukonsd ds vkijkf/kd bfrgkl dks ns[kk tk, rks vukosnd ds fo:) o"kZ 2003 ls 10 vijk/k ithc) gS rFkk 8 ckj izfrca/kkRed dk;Zokgh dh xbZ gS A bu vijk/kksa es vukosnd eq[; :i ls lV~Vk ,DV rFkk tqvk ,DV tSls xaHkhj vijk/kksa esa layXu gS A ftlesa ls 5 vijk/kksa esa ekuuh; U;k;ky; }kjk vukosnd dks vFkZn.M ls nf.kMr fd;k tkrk gS rFkk 5 izdj.k ekuuh; U;k;ky; esa fopkj/khu gS A 6- vukosnd }kjk o"kZ 2003] 2004] 2005] 2006 rFkk 2017 esa /kkjk 13 tqvk ,DV rFkk /kkjk 4 d lV~Vk ,DV ds vijk/k dkfjr fd, x, तथथा इन पथापांचचो अपरथाधधों ममें दचोष ससिद्ध हचोनने पर मथानननीय न्यथायथालय दथारथा अथर्थ दपांड सिने दसणडत सकियथा गयथा हहैं । मध्य प्रदनेश रथाज्य सिसुरकथा असधसनयम 1990 किकी धथारथा 6¼x½ किने अनसुसिथार सिथारर्थजथासनकि धधूत असधसनयम 1867 किकी धथारथा 3 एपांड 4 ds v/khu fdlh vijk/k dk 3 o"kZ dh dkykof/k ds Hkhrj 3 ckj nks"kfl) Bgjk;k tk pqdk gks rks ml O;fDr ls fo:) ftyk cnj dh dk;Zokgh dh tk ldrh gS A iqfyl vf/k{kd] csSrwy ds izfrosnuklqj vukosnd ds fo:) o"kZ 2016 esa ,d /kkjk 4d lV~Vk ,DV 109 Hkknfo rFkk o"kZ 2017 esa 4 izdj.k /kkjk 4&d ,oa /kkjk 3@4 |wr vf/kfu;e ds vijk/k ds iathc) gksdj eku- U;k;ky; esa fopkjk/khu gS A mDr rF;ksa ls ;g fl) gksrk gS fd vukosnd dh vkijkf/kd xfrfof/k;ksa esa dksbZ deh ugha vkbZ gS vkSj og orZeku esa Hkh vkijk/k ?kfVr djrk pyk vk jgk gS A vukosnd ds dkj.k {ks= dh 4 W.P. No. 22526/2018 turk esa vkfFkZd cngkyh ds dkj.k vU; xaHkhj ?kVuk ?kfVr gksdj 'kkafr O;oLFkk Hkax gksus dh laHkouk gS A ftlls {ks= dh turk esa Hk; ,oa vkard dk ekgkSy cuk gqvk gS A 7- mDr foospuk ds vk/kkj ij ;g Li"V gksrk gS fd vukosnd ,d vknru vkijkf/kd izo`fRr dk O;fDr gS vukosd ds fo:) tqvk ,DV rFkk lV~Vk ,DV ds varxZr izdj.k dk;e fd;s x;s gSa tks l{ke U;k;ky;ksa esa is'k fd;s x;s gSa A izdj.k esa miyC/k rF;ksa ,oa nLrkostksa rFkk lk{kksa ij xgu fopkj djusa ds lkFk gh jkT; lqj{kk vf/kfu;e 1990 ds izko/kkuksa dk Hkh v/;;u fd;k tkus ij ik;k x;k gS fd vukosnd ds fo:) iqfyl v/kh{kd cSrwy us ftyk cnj dh dk;Zokgh gsrq tks izfrosnu izLrqr fd;k x;k gS mlds nf"kZr vijk/kks ds C;kSjs ls ;g Li"V gS fd vukosnd yxkrkj vkijkf/kd ,oa lekt fojks/kh xfrfof/k;ksa esa layXu jgk gS A izdj.k es voyksdu ,oa ijh{k.k mijkar ;g Hkh ik;k fd vukosnd dh vkijkf/kd ,oa lekt fojks/kh xfrfof/k;ksa dks fu;af=r djus ds fy;s vijk/k ntZ dj foospuk esa ykus ds i'pkr iqfyl }kjk l{ke U;k;ky;
esa mlds fo:) vfHk;ksx i= nkf[ky fd;s x;s gSa] vukosdn ds fo:) ntZ izdj.kksa ds laca/k esa tcko izLrqr djus gsrq vukosnd dks tkjh dkj.k crkvks ukfVl vukosnd dks rkehy gksus ckn Hkh vukosnd bl U;k;ky; esa mifLFkr ugha gqvk vkSj ugh vukosnd }kjk dksbZ tcko izLrqr ugha fd;k x;k gS tks vukosnd dh LosPNkpfjrk dk |ksrd gS ftlls bl ckr dh iqf"V gksrh gS fd vukosnd dks dkuwu dk Hk; ugha gS rFkk orZeku esa Hkh viuh vkijkf/kd xfrfof/k;ksa esa lafyIr gS ;fn vukosnd dh vkijkf/kd xfrfof/k;ksa dks fu;af=r ugha fd;k x;k rks mldh xfrfof/k;ka laHkzkra lekt ds fy;s ?kkrd gks ldrh gSa A vukosnd dh vkijkf/kd xfrfof/k;ksa ij rRdky vadq'k yxkuk vfuok;Z gks x;k gS A ,slh fLFkfr esa vukosnd ds {ks= esa jgus ls tu'kkafr Hkax gksus ,oa dkuwu O;oLFkk dh fLFkfr fufeZr gksus dh laHkkouk ls badkj ugha fd;k tk ldrk gS A iqfyl v/kh{kd cSrwy ds izfrosnu ,oa nLrkosth lk{; bl ckr dk i;kZIr v/kkj fufeZr djrs gSa fd vukosnd dks {ks= ls fu"dkflr djuk vko';d ,oa lehphu gks x;k gS rFkk vukosnd ds 5 W.P. No. 22526/2018 fo:) e/;izns'k jkT; lqj{kk vf/kfu;e 1990 dh /kkjk 5¼[k½ ds varxZr dk;Zokgh dh tk;s A
- the order of externment has been passed and the Appellate Authority confirmed the said order vide Annexure-P/6 on 13.9.2018 referring various cases specified in para 6, which is produced as under:-
izdj.k dk voyksdu fd;k A miyC/k vfHkys[k o le{k esa izLrqqr rdZ ls fofnr gksrk gS fd v/khuLFk U;k;ky; us vkns'k fnukad 18-10-20`17 vuqlkj vukosnd@vihykFkhZ Jh vUuq mQZ vuoj dks e/;izns'k jkT; lqj{kk vf/kfu;e 1990 dh /kkjk 5¼d½ ,oa ¼[k½ ds varxZr ,d o"kZ dh dkykof/k ds fy;s ftykcnj dj cSrwy o mlls yxs lhekorhZ ftys dh lkekvksa ls fuLdkflr fd;k gS] vihykFkhZ ds fo:) vkijkf/kd fjdkMZ fuEukuqlkj mYysf[kr gS %& dzekad vijk/k dzekad /kkjk;sa vf/kfu;e fooj.k fjekdZ 1 436@2003 13 tqvka ,DV ekuuh; U;k;ky; ts-,e-,Q-lh- vkeyk ds vki- iz- dz- 459@03 }kjk :i;k 100 dk vFkZn.M vkjksfir dj nf.Mr fd;k x;k A 2 001@2004 13 tqvka ,DV ekuuh; U;k;ky; ts-,e-,Q-lh- vkeyk ds vki- iz- dz- 01@04 }kjk :i;k 100 dk vFkZn.M vkjksfir dj nf.Mr fd;k x;k A 3 307@2005 04 lV~Vk ,DV ekuuh; U;k;ky; ts-,e-,Q-lh- vkeyk ds vki- iz- dz- 268@05 }kjk :i;k 500 dk vFkZn.M vkjksfir dj nf.Mr fd;k x;k A 4 029@2006 04 &d lV~Vk ,DV ekuuh; U;k;ky; ts-,e-,Q-lh- vkeyk ds vki- iz- dz- 36@06 }kjk :i;k 500 dk vFkZn.M vkjksfir dj nf.Mr fd;k x;k A 5 583@2016 04&d lV~Vk ,DV ekuuh; U;kf;d eftLVªsV izFke Js.kh vkeyk ds iz- dz- 891 @16 ds fu.kZ;
fnukad 15-12-16 vuqlkj vkjksihx.k dks 10000 dk ca/k i= ij izR;sd is'kh ij fu;fer :i ls mifLFkr gksus gsrq fjgk fd;k x;k A izdj.k izpfyr gS A 6 110@2017 04&d lV~Vk ,DV ekuuh; l{ke U;k;ky; ds le{k dz- 891 @16 fopkjk/khu gS A iz-
7 188@2017 04 d lV~Vk ,DV ekuuh; U;k;ky; ts-,e-,Q-lh- vkeyk ds vki- iz- dz- 422@17 }kjk :i;k 1000 dk vFkZn.M vkjksfir dj nf.Mr fd;k x;k A 8 316@2017 3@4 |qr ,DV ekuuh; l{ke U;k;ky; ds le{k iz- 6 W.P. No. 22526/2018
dz- 429 @17 fopkjk/khu gS A 9 003@2012 3@4 |qr ,DV ekuuh; l{ke U;k;ky; ds le{k dz- 429 @17 fopkjk/khu gS A iz-
10 480@2016 04 d lV~Vk ,DV ekuuh; U;k;ky; U;kf;d eftLVªsV izFke Js.kh vkeyk ds le{k - iz- dz- 485@16 izpfyr gS A 11 bLr-dz- 04@06 110 tk-QkS0- l{ke U;k;ky; esa izLrqr A 12 bLr-dz- 17@07 107]116 tk-QkS0- l{ke U;k;ky; esa izLrqr A &3 13 bLr-dz- 01@08 ftyk se-iz-jk-lq-v- 1990 l{ke U;k;ky; esa izLrqr A cnj gsrq 14 bLr-dz- 79@16 151 tk-QkS0- l{ke U;k;ky; esa izLrqr A 15 bLr-dz- 07@16 110 tk-QkS0- l{ke U;k;ky; esa izLrqr A 16 bLr-dz- 54@15 110 tk-QkS0- l{ke U;k;ky; esa izLrqr A 17 bLr-dz- 26@17 151 tk-QkS0- l{ke U;k;ky; esa izLrqr A 18 bLr-dz- 58@17 110 tk-QkS0- l{ke U;k;ky; esa izLrqr A
4. In view of the foregoing, the order of externment passed by the District Magistrate has been confirmed.
5. Learned counsel for the petitioner has placed reliance on the provision of Section 5 of the Adhiniyam, which reads as under:-
''5. Removal of persons about to commit offence- Whenever it appears to the District Magistrate -
(a) that the movements or acts of any person are causing or calculated to cause alarm, danger or harm to person or property; or
(b) that there are reasonably grounds for believing that such person is engaged or is about to be engaged in the commission 7 W.P. No. 22526/2018 of an offence involving force or violence or an offence punishable under Chapter XII, XVI or XVII or under Section 506 or 509 of the Indian Penal Code, 1860 (45 of 186)) or in the abetment of any such offence, and when in the opinion of the District Magistrate witnesses are not willing to come forward to give evidence in public against such person by reason of apprehension on their part as regards the safety of their person or property; or
(c) that an outbreak of epidemic disease is likely to result from the continued residence of an immigrant;
the District Magistrate, may by an order in writing duly served on him or by beat of drum or otherwise as the District Magistrate thinks fit, direct such person or immigrant -
(a) so as to conduct himself as shall deem necessary in order to prevent violence and alarm or the outbreak or spread of such disease; or
(b) to remove himself outside the district or any part thereof or such area and any district or districts or any part thereof, contiguous thereto by such route within such time as the District Magistrate may specify and not to enter or return to the said district or part thereof or such area and such contiguous districts, or part thereof, as the case may be, from which he was directed to remove himself.''
6. In support of the said contention, a reliance has been placed in the judgment passed by this Court in W.P. No.6185/2010 (Balbir @ Bunty Vs. State of M.P. and others) decided on 27.08.2010. Reference has been made on the decision rendered by the Division Bench in case of Ashok Kumar Patel Vs. State of M.P. 2009 (4) MPHT 263 (DB). 8 W.P. No. 22526/2018 The reliance has also been placed in a recent judgment of this Court in W.P. No.9297/2017 (Anek @ Anil Nageshwar VS. State of Madhya Pradesh and four others) decided on 08.08.2017, wherein all the relevant judgments of this Court as well as the Supreme Court has been considered and order impugned was set aside.
7. In view of the foregoing submissions, it is urged that the order of externment of the petitioner passed by the Competent Authority and confirmed by the Appellate Authority may be ordered to be set aside.
8. On the other hand, learned Panel Lawyer for the State submits that number of cases have been registered against the petitioner and also in previous election, he has been taken for externment against which the proceeding is still pending. The Competent Authority after going through the registration of various criminal cases has rightly taken the action against the petitioner, therefore, no interference is warranted in the present case.
9. On being asked by this Court, whether the offence as referred in the order impugned would fall in any offence described in Section 5(b) of the Adhiniyam, learned Panel Lawyer states that offence registered against the petitioner do not fall either in Chapter XII or in Chapter XVI, XVII or Sections 506 and 509 of the Indian Penal Code. 9 W.P. No. 22526/2018
10. Considering the aforesaid and looking to the facts that no material is available, thereby reasonable ground is available to believe that the person is engaged or is about to be engaged in commission of the offence as specified in section 5(b) of the Adhiniyam. Nothing is available on record that on account of the activities of a person, who is externee, the witnesses amongst public are not coming forth to depose in the criminal cases against him. In absence of such material, the order of externment passed by the District Magistrate confirmed in appeal are wholly unjustified, hence it is hereby set aside.
11. Accordingly, this petition succeeds and is allowed. The order impugned dated 9.7.2018 (Annexure-P/3), confirmed by the Appellate Authority (Annexure-P/6) are hereby set aside.
(J.K.Maheshwari) Judge pn.
Digitally signed byPANKAJ NAGLE Date: 2019.02.07 11:29:06 +05'30'