AASIT ALIAS GUDDA Vs. STATE OF M P

JUDGEMENT

(1.) APPLICANT has filed the petition under Section 482 of the Cr. PC for the quashment of the First Information Report against him in Crime No. 55/2004 for offence punishable under Section 4-A of the Gambling Act and also in Crime No. 56/2004 registered for the offence under Section 14 of M. P. Rajya Suraksha Adhiniyam, 1990 by Police Station, Shajapur.

(2.) THE admitted facts of the case are that the Collector, Shajapur in Case No. 64/misc. CRI/2001 issued a show-cause notice to the applicant under Section 6-C of M. P. Rajya Suraksha Adhiniyam, 1990 in which it was alleged that as the applicant is involved in various criminal cases, the order of externment of applicant from District Shajapur be passed and thereafter the Collector, Shajapur vide order dated 6-11-2003 passed the order against the applicant that he should not enter into District Shajapur, Dewas and Ujjain for the period of one year. It is also not in dispute that the criminal case in Crime No. 55/2004 is registered against the applicant under Section 4-A of Public Gambling Act on 23-1-2004. That the Police Shajapur has registered another case vide Crime No. 56/2004 against the applicant. That on 23-1-2004 the applicant was at Shajapur in contravention of the order of the Collector dated 6-11-2003.

(3.) THE applicant has prayed that the First Information Report in Crime No. 55/2004 and Crime No. 56/2004 are lodged on false and baseless grounds because on 23-1 -2004 the applicant was not present at Shajapur but he was in the office of the Secretary of the State of M. P. , Bhopal in connection with his appeal under Section 9 of M. P. Rajya Suraksha Adhiniyam against the order of the Collector dated 6-11-2003.