Vishal Dhagat, J. - (1.)Petitioner has filed this writ petition challenging order dated 6.8.2020 and 16.12.2020 passed by respondent nos.2 & 1 respectively.
(2.)District Magistrate, Balaghat vide its order dated 6.8.2020 externed the petitioner from District of Balaghat and neighbouring districts i.e. Seoni, Mandla and Dindori for a period of one year i.e. upto 10.8.2021. Petitioner has challenged order passed by District Magistrate before Commissioner (Revenue) Jabalpur Division, Jabalpur in appeal. Commissioner, vide its order dated 16.12.2020, dismissed the appeal filed by petitioner.
(3.)Learned counsel for petitioner submitted that District Magistrate, Balaghat did not consider the fact that petitioner has already been acquitted in number of cases on basis of which he has been externed from District Balaghat and neighbouring areas. It was submitted by him that petitioner has already been acquitted in Crime Nos.250/2012, 268/2012, 117/2013, 291/2014 and 208/2016. Case registered against him in year 2017, 2018 and 2019 were proceedings of prohibitory nature under sections 107, 108 and 110 of CrPC. It is submitted that recently petitioner is not involved in any criminal activity. Without considering the aforesaid facts, District Magistrate, Balaghat has passed the impugned order.