VIJAY KUMAR RAJPOOT ALIAS VIJJU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The High Court of Chhattisgarh at Bilaspur [High Court], by the impugned judgment and order dtd. 22/1/2026 [impugned order], has spurned the appellant 's challenge in a writ petition [WPCR No. 16 of 2026] to an order of externment and, while dismissing such petition, relegated him to the alternative statutory remedy of appeal under Sec. 9 of the Chhattisgarh Rajya Suraksha Adhiniyam, 1990 [Adhiniyam].

(2.) Appellant had approached the High Court assailing an ex parte order of externment dtd. 4/11/2025 [impugned externment order or said order, as per contextual requirement], passed by the District Magistrate, Raigarh [third respondent], whereby the appellant was directed to remove himself from the territorial limits of Raigarh district and contiguous districts for a period of one year.

(3.) The genesis of the impugned externment order lies in a memorandum[No. Pu.A./Raig./Reader-1/Jila Badar/04/19] dtd. 3/4/2019, submitted by the Superintendent of Police, Raigarh [fourth respondent], to the third respondent, recommending initiation of proceedings against the appellant to extern him under Ss. 5(a) and (b) of the Adhiniyam. This was premised on the appellant 's alleged involvement in ten criminal cases registered between the years 2009 and 2019. Acting on it, the third respondent by an order dtd. 3/5/2019 registered a case[Criminal Case No. 03/2019] for externment of the appellant.