Sreejith vs The Secretary
2023 Latest Caselaw 3499 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
             THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                   &
                THE HONOURABLE MRS. JUSTICE C.S. SUDHA
        FRIDAY, THE 24TH DAY OF MARCH 2023 / 3RD CHAITHRA, 1945
                        WP(CRL.) NO. 287 OF 2023
PETITIONER/PETITIONER:

            SREEJITH
            AGED 22 YEARS
            S/O. SIVAKUMAR, VINU NIVAS, KUZHIKKAL HOUSE,
            NOMBIKKODE, ELAPPULLY, PALAKKAD, PIN - 678622

            BY ADVS.
            T.R.TARIN
            P.K.ANIL



RESPONDENTS/RESPONDENTS:

    1       THE SECRETARY
            ADVISORY BOARD, KERALA ANTI-SOCIAL ACTIVITIES
            (PREVENTION) ACT 2007 (KAAPA), PADAM ROAD, ELAMAKKARA,
            ERNAKULAM, PIN - 682026

    2       THE DISTRICT POLICE CHIEF
            PALAKAAD, PIN - 678014

    3       THE DEPUTY INSPECTOR GENERAL OF POLICE
            RANGE OFFICE, TRICHUR, PIN - 680001



            SRI. K.A.ANAS, GOVERNMENT PLEADER




     THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
24.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
           ALEXANDER THOMAS & C.S.SUDHA, JJ.
          =================================
                    W.P(Crl.)No.287 of 2023
          =================================
                   Dated this the 24th day of March, 2023

                             JUDGMENT

Alexander Thomas, J.

The learned Prosecutor has submitted that there is no prayer in the

present Writ Petition (Crl.), for quashment of the impugned externment

order dated 06.12.2022 issued by R-3 (DIG, Thrissur) and even a copy of

the said externment order has not been produced in this W.P(Crl.) and

that whereas, the orders under challenge are only Ext.P-1, which is the

show cause notice issued by R-3 (DIG), prior to the issuance of the

impugned externment order as well as Ext.P-2 order dated 06.03.2023,

which is only the order of the Advisory Board.

2. The above factual submissions of the learned Prosecutor are

not disputed by the petitioner in any manner. Hence, liberty is accorded

to the petitioner, to file a fresh Writ Petition (Crl.), with the prayer for

quashment of the impugned externment order and after producing a

copy of the said externment order. W.P(Crl.)No.287 of 2023

With the said liberty, the above Writ Petition (Crl.) will stand

disposed of.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

C.S.SUDHA, JUDGE

vgd W.P(Crl.)No.287 of 2023

APPENDIX OF WP(CRL.) 287/2023

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE NOTICE OF THE 2ND RESPONDENT DATED 27.10.2022

EXHIBIT P2 TRUE COPY OF THE ORDER OF THE ADVISORY BOARD DATED 6.3.2023