Anil Kumar vs State Of Kerala
2024 Latest Caselaw 8794 Ker

Kerala High Court

Anil Kumar vs State Of Kerala on 27 March, 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 MR. JUSTICE M.A.ABDUL HAKHIM
    WEDNESDAY, THE 27TH DAY OF MARCH 2024 / 7TH CHAITHRA, 1946
                        WP(CRL.) NO. 323 OF 2024
    CRIME NO.91/2024 OF Malappuram Police Station, Malappuram
PETITIONER/S:

          ANIL KUMAR
          AGED 47 YEARS
          S/O PADMANABHAN, NECHIKKADANH. O, UNNAMTHALA,
          KOOTILANGADI P.O, MALAPPURAM., PIN - 676506
          BY ADVS.
          NAVANEETH.N.NATH
          GAUTHAM KRISHNA E.J.
          ABHIRAMI S.


RESPONDENTS/COMPLAINANT :

    1     STATE OF KERALA
          REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO GOVERNMENT
          OF KERALA (HOME DEPARTMENT), SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695001
    2     THE DEPUTY INSPECTOR GENERAL
          REPRESENTED BY PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA, PIN - 682031
    3     THE DISTRICT POLICE CHIEF
          PATTALAM ROAD, IN FRONT OF TOWN EAST POLICE STATION,
          SAKTHAN THAMPURAN NAGAR, VELIYANNUR,
          THRISSUR, KERALA, PIN - 680021
     THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
27.03.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(Crl.No.323 of 2024
                                       2




                               JUDGMENT

A.Muhamed Mustaque, J.

The petitioner is challenging the externment order.

The petitioner is only 47 years old and he has a family to

lookafter. He is now being restrained from entering into the

Malappuram District. He has already suffered three months by

the externment order.

We have gone through the impugned order. Taking

note of the facts and circumstances, we are of the view that the

operation of the impugned order can be confined till today.

Thereafter, the petitioner shall report before the Station House

Officer, Malappuram on every Sunday at 11.00 a.m. for a period

of two months. Accordingly, the order is modified.

This writ petition is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

M.A.ABDUL HAKHIM JUDGE rkj

APPENDIX OF WP(CRL.) 323/2024

PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF THE REPORT BEARING NO.

NO.G1(A)/145/KAAPA/2023/MM DATED 06.12.2023 SUBMITTED BY THE RESPONDENT

Exhibit P2 THE TRUE COPY OF THE ORDER NUMBER B3- 23589/2023/TSR DATED 14.12.2023 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER Exhibit P3 THE TRUE COPY OF THE EXTERNMENT ORDER NUMBER B3-23589/2023/TSR, DATED 30.12.2023 Exhibit P4 THE E COURTS SCREENSHOT OF THE ACQUITTAL STATUS IN CC/639/2021 Exhibit P5 THE E COURTS SCREENSHOT OF THE ACQUITTAL

Exhibit P6 THE TRUE COPY OF THE BAIL ORDER DATED 14.02.2024 IN BAIL APPL 701 OF 2024