Sreelal K.M vs State Of Kerala
2024 Latest Caselaw 13661 Ker

Kerala High Court

Sreelal K.M vs State Of Kerala on 27 May, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WP(C) NO. 16302 OF 2024
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                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
             THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                         &
                      THE HONOURABLE MR. JUSTICE S.MANU
         MONDAY, THE 27TH DAY OF MAY 2024 / 6TH JYAISHTA, 1946
                           WP(C) NO. 16302 OF 2024
PETITIONER/S:

            SREELAL K.M.
            AGED 32 YEARS
            S/O.SASEENDRAN, SREENILAYAM, BASILPEEDIKA, PANOOR, KANNUR-,
            PIN - 670692

            BY ADV Bonny Benny



RESPONDENT/S:

     1      STATE OF KERALA
            REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT OF KERALA,
            GOVERNMENT SECRETARIATE, THIRUVANANTHAPURAM,, PIN - 695011

     2      DEPUTY INSPECTOR GENERAL
            KANNUR,, PIN - 670002

     3      DISTRICT POLICE CHIEF
            KANNUR,, PIN - 670002

     4      DEPUTY SEPERINDENTANT OF POLICE
            PANOOR, KANNUR,, PIN - 670692

     5      THE STATION HOUSE OFFICER
            PANOOR POLICE STATION KANNUR,, PIN - 670692

            BY ADVS.
            SRI.K.A.ANAS (GP)




     THIS   WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
27.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 16302 OF 2024
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                                JUDGMENT

Dated this the 27th day of May 2024

S.Manu, J.

Petitioner has approached this Court aggrieved by the

order of externment by the 2 nd respondent under the provisions

of the Kerala Anti Social Activities (Prevention) Act, 2007. The

externment order was passed on the basis of three cases

registered against the petitioner for various offences. The said

order was passed on 16.10.2022.The order of externment has

been executed and he is expelled since 16.10.2023.

2. Taking note of the nature of offences committed,

and the health issues of his mother and other relevant

circumstances, we deem it appropriate to restrict the

externment till today. Hereafter the petitioner shall report

before the Station House Officer, Panoor Police Station on every

sundays at 11 am for the remaining period without fail. It will

be open to the respondents to proceed against him in

accordance with law in case of non-compliance. WP(C) NO. 16302 OF 2024

This W.P.(C) is disposed of as above.

Sd/

A.MUHAMED MUSTAQUE JUDGE

sd/ S.MANU JUDGE jm/ WP(C) NO. 16302 OF 2024

APPENDIX OF WP(C) 16302/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE ORDER OF EXTERNMENT NO. A3- 13664/2023/KR OF THE DEPUTY INSPECTOR GENERAL OF POLICE, KANNUR DATED 16-10-2023