Nikhil K.K vs State Of Kerala
2024 Latest Caselaw 16218 Ker

Kerala High Court

Nikhil K.K vs State Of Kerala on 10 June, 2024

Author: A. Muhamed Mustaque

Bench: A.Muhamed Mustaque

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                 &
        THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
 MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
                   WP(CRL.) NO. 525 OF 2024
 CRIME NO.612/2022 OF CHERUPUZHA POLICE STATION, Kannur
PETITIONER:

           NIKHIL K.K, AGED 25 YEARS, S/O MOHANAN KK
           KALIKKALATH KIZHAKKETHIL HOUSE PULINGOME AMSOM,
           VAZHAKANDAM CHUNDA P.O,, PIN - 670 511

           BY ADVS.
           PRAVEEN K. JOY
           N.ABHILASH
           E.S.SANEEJ
           M.P.UNNIKRISHNAN
           DEEPU RAJAGOPAL
           ABISHA.E.R
           ALBIN VARGHESE
           FATHIMA SHALU S.
           T.A.JOY



RESPONDENTS:

    1       STATE OF KERALA, REPRESENTED BY THE ADDITIONAL
            CHIEF SECRETARY GOVERNMENT OF KERALA
            SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695 001

    2       SECRETARY, ADVISORY BOARD KAAPA , ERNAKULAM, PIN
            - 682 023

    3       DEPUTY INSPECTOR GENERAL OF POLICE
            KANNUR RANGE, PIN - 670 001

    4       STATION HOUSE OFFICER, CHERUPUZHA POLICE
            STATION, CHERUPUZHA, KANNUR, PIN - 670 511

            BY ADVS.
            ADVOCATE GENERAL OFFICE KERALA
            ADDL.DIRECTOR GENERAL OF PROSECUTION(AG-11)
 W.P.(Crl.)No.525 of 2024

                                ..2..



           ADDL. STATE PUBLIC PROSECUTOR(AG-28)

           K.A.   ANAS     PUBLIC PROSECUTOR




      THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY
HEARD ON 10.06.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 W.P.(Crl.)No.525 of 2024

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                    JUDGMENT

A. Muhamed Mustaque, J.

The petitioner has approached this Court challenging an

externment order. The externment order has been passed on

01.04.2024. By that order, the petitioner has restrained from

entering into the Kannur Revenue District. Originally, the

externment order has been issued for a period of six months

and later that was modified by reducing it into four months by

the Advisory Board.

Considering the fact that the petitioner is aged 25 years

and taking note of the nature of offence alleged to have been

committed, we confine the operation of the impugned order till

today (10.06.2024). Hereafter, the petitioner shall report

before the Station House Officer, Cherupuzha Police Station, on

every Sunday at 11 am for a period of two months. On

violation of the above condition, the respondents are free to

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initiate action against the petitioner in accordance with law.

This W.P.Crl. is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

SHOBA ANNAMMA EAPEN JUDGE PR

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APPENDIX OF WP(CRL.) 525/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE ORDER OF DEPUTY GENERAL OF POLICE, KANNUR RANGE DATED 01.04.2024

Exhibit P2 TRUE COPY OF ORDER OF KAAPA BOARD DATED 10.05.2024