Aniroop vs State Of Kerala
2024 Latest Caselaw 12584 Ker

Kerala High Court

Aniroop vs State Of Kerala on 21 May, 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 S.MANU
 TUESDAY, THE 21ST DAY OF MAY 2024 / 31ST VAISAKHA, 1946
                   WP(CRL.) NO. 532 OF 2024
PETITIONER:

           ANIROOP, AGED 38 YEARS, S/O.PURUSHOTHAMAN,
           KANNADITHARA HOUSE, KANNADIKKADU, MARADU.PO,
           ERNAKULAM, PIN - 682 304

           BY ADVS.
           S.SUNIL KUMAR (PALAKKAD)
           JOHN PAX IGNATIUS



RESPONDENTS:

    1       STATE OF KERALA, REPRESENTED BY ITS SECRETARY,
            HOME DEPARTMENT, MAIN BLOCK, GOVERNMENT
            SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695 001

    2       STATE POLICE CHIEF, POLICE HEAD QUARTERS,
            VAZHUTHACADU, THIRUVANANTHAPURAM, PIN - 695 010

    3       THE INSPECTOR GENERAL AND COMMISSIONER OF
            POLICE
            KOCHI CITY, PARK AVENUE, KOCHI, ERNAKULAM, PIN
            - 682 011

    4       THE DEPUTY COMMISSIONER OF POLICE (LAW AND
            ORDER)
            OFFICE OF COMMISSIONER OF POLICE, PARK AVENUE,
            KOCHI, ERNAKUALM, PIN - 682 011

    5       STATION HOUSE OFFICER, MARADU POLICE STATION,
            MARADU.PO, ERNAKULAM, PIN - 682 304

            K.A. ANAS PUBLIC PROSECUTOR


        THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR
 W.P.(Crl.)No.532 of 2024

                                ..2..




ADMISSION    ON   21.05.2024,   THE     COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(Crl.)No.532 of 2024

                                 ..3..




                    JUDGMENT

A. Muhamed Mustaque, J.

The petitioner is challenging an externment order before

us. The order of externment was passed invoking the

provisions under the Kerala Anti-social Activities (Prevention)

Act, 2007 on 7.12.2023. The petitioner is aged 38 years. He is

running a business. He has been restrained from entering

within the Ernakulam city limit.

2. Taking note of the fact that he is running a business

and he has already undergone six months of externment, we

confine the impugned order till today (21.05.2024).

Thereafter, he shall report before the Station House Officer,

Maradu Police Station on every Sunday at 11 am for a period

of three months.

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

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

S.MANU JUDGE PR

..4..

APPENDIX OF WP(CRL.) 532/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE ORDER NO-

15(O)/CAMP/23-EC DATED 07.12.2023 ISSUED BY THE RESPONDENT NO-3

Exhibit P2 TRUE COPY OF THE APPEAL AS OP NO-

138/2023 SUBMITTED BEFORE THE ADVISORY BOARD DATED 22.12.2023 BY THE PETITIONER

Exhibit P3 TRUE COPY OF THE ORDER ISSUED IN OP NO-138/2023 DATED 15.01.2024 BY THE ADVISORY BOARD

Exhibit P4 TRUE COPY OF THE ORDER IN CMP NO-

389/2024 IN CRIME NO-121/2024 OF HONBLE JUDICIAL FIRST CLASS MAGISTRATE COURT-VIII, ERNAKULAM DATED 07.02.2024