Mohammad Saeed vs The State Of Madhya Pradesh
2023 Latest Caselaw 15755 MP

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                        WP No. 13603 of 2023
                                        (MOHAMMAD SAEED Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                          Dated : 23-09-2023
                                   Shri Shubham Sharma, learned counsel for the petitioner.

                                   Ms. Pranjali Yajurvedi, learned P.L for the respondent/State.

The matter relates to order of externment and dismissal of appeal. Counsel for the petitioner submits that the District Magistrate has failed to comply with the provisions of Section 5(A) & 5(B) of M.P. Rajya Suraksha

Adhiniyam, 1990 as per the judgment passed by the Division Bench in the case of Ashok Kumar Patel Vs. State of M.P. & Ors. reported in 2009 (4) MPLJ

Counsel for the State prays for and is granted time to keep the relevant record available on the basis of which order of externment is passed on the next date of hearing.

List on 27/9/2023.

(VIJAY KUMAR SHUKLA) JUDGE

Pramod

Signature Not Verified Signed by: PRAMOD KUSHWAHA Signing time: 9/23/2023 4:45:09 PM