Ameer Suhail vs State Of Kerala
2024 Latest Caselaw 13543 Ker

Kerala High Court

Ameer Suhail vs State Of Kerala on 24 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
     FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
                           WP(CRL.) NO. 459 OF 2024


PETITIONER:

               AMEER SUHAIL, AGED 21 YEARS, S/O ABDUL SALIM,
               FATHIMA MANZIL. PRATIBHA NAGAR, KALMANDAPAM
               PALAKKAD, PIN - 678 001

               BY ADVS.
               T.K.SANDEEP
               SWETHA R.



RESPONDENTS:

    1          STATE OF KERALA, REP. BY SECRETARY, DEPARTMENT OF
               HOME,SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695 001

    2          THE DEPUTY INSPECTOR GENERAL OF POLICE
               THRISSUR RANGE, THRISSUR, PIN - 680 001

    3          DISTRICT POLICE CHIEF, DISTRICT POLICE OFFICE,
               PALAKKAD THRISSUR DISTRICT, PIN - 678 001

    4          STATION HOUSE OFFICER, PALAKKAD TOWN NORTH POLICE
               STATION, PALAKKAD DISTRICT, PIN - 678 012

               BY ADVS.
               ADVOCATE GENERAL OFFICE KERALA
               ADDL.DIRECTOR GENERAL OF PROSECUTION(AG-11)
               ADDL. STATE PUBLIC PROSECUTOR(AG-28)

               K.A. ANAS     PUBLIC PROSECUTOR


        THIS    WRIT   PETITION     (CRIMINAL)   HAVING   COME   UP   FOR
ADMISSION ON 24.05.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 W.P.(Crl.)No.459 of 2024

                                   ..2..


                      JUDGMENT

A. Muhamed Mustaque, J.

The petitioner, aged 21 years, has been restrained from

entering into the revenue district of Palakkad by an order of

externemnt issued invoking provisions under the Kerala Anti-Social

Activities (Prevention) Act, 2007. The petitioner was involved in

five crimes.

2. The learned counsel for the petitioner submits that the

petitioner is the only breadwinner for his family and he has to take

care of his parents. The externment order came into force w.e.f.

15.02.2024.

Taking note of the fact that the petitioner had undergone

three months of externment and considering his age, we are of the

view that the operation of the impugned order can be confined to

today (24.05.2024). Thereafter, the petitioner shall report before

the Station House Officer, Town North Police station, Palakkad 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

..3..

APPENDIX OF WP(CRL.) 459/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE REPLY SUBMITTED BY THE PETITIONER TO DEPUTY INSPECTOR GENERAL OF POLICE THRISSUR RANGE IN PROCEEDING NO B3-955/TSR/2024

Exhibit P2 TRUE COPY OF THE EXTERNMENT ORDER NO B3-955/2024/TSR DATED 15.02.2024 ISSUED BY DEPUTY INSPECTOR OF POLICE, THRISSUR REGION