Anoop vs State Of Kerala
2024 Latest Caselaw 13681 Ker

Kerala High Court

Anoop vs State Of Kerala on 27 May, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WP(CRL.) NO. 485 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(CRL.) NO. 485 OF 2024
PETITIONER/S:

           ANOOP
           AGED 37 YEARS
           S/O. ARUMUGHAN, KOCHIKAPARAMBIL HOUSE, BHAJANAMADOM DESOM,
           KOOLIMUTTOM VILLAGE, THRISSUR DISTRICT, PIN - 680691

           BY ADV VISHNUPRASAD NAIR



RESPONDENT/S:

     1     STATE OF KERALA
           REPRESENTED BY GOVERNMENT PLEADER, HIGH COURT OF KERALA,
           ERNAKULAM, PIN - 682031

     2     THE DEPUTY INSPECTOR GENERAL OF POLICE
           THRISSUR RANGE, THRISSUR., PIN - 680001

     3     SUPERINTENDENT OF POLICE
           THRISSUR RURAL, THRISSUR DISTRICT., PIN - 680001

     4     THE DEPUTY SUPERINTENDENT OF POLICE
           KODUNGALLUR SUB DIVISION, THRISSUR DISTRICT., PIN - 680664

     5     THE INSPECTOR OF POLICE (SHO),
           MATHILAKAM POLICE STATION, THRISSUR DISTRICT., PIN - 680685

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




     THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
27.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(CRL.) NO. 485 OF 2024
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                                     JUDGMENT

Dated this the 27th day of May 2024

A.Muhamed Mustaque, J.

Challenging an order of externment issued under the provisions of

the Kerala Anti-Social Activities (Prevention Act, 2007 petitioner has

approached this Court. The order was passed on 16.04.2024. The period

of externment is one year. By the impugned order petitioner has been

restrained from entering into the Thrissur Revenue District. It is to be

noted that four cases has been registered against the petitioner by the

Mathilakam Police station.

Taking note of the nature of offences committed, we are of the view

that the impugned order can be confined for a period of three months from

16.04.2024. thereafter, petitioner shall report before the Station House

Officer, Mathilakam Police Station on every sunday at 11 am for a further

period of three months.

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

Sd/

A.MUHAMED MUSTAQUE JUDGE

sd/ S.MANU JUDGE jm/ WP(CRL.) NO. 485 OF 2024

APPENDIX OF WP(CRL.) 485/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE EXTERNMENT PROPOSAL DATED 1/3/2024

Exhibit P2 A TRUE COPY OF THE COVERING LETTER DATED 4/3/2024 PREPARED BY THE 4TH RESPONDENT

Exhibit P3 A TRUE COPY OF THE CHECK LIST AND PROPOSAL BEARING NO. 33/KAA(P)A/SBTSR(RL)/2024 DATED 25/3/2024

Exhibit P4 A TRUE COPY OF THE SHOW CAUSE NOTICE DATED 3/4/2024

Exhibit P5 A TRUE COPY OF THE ORDER NO. B3-6105/2024/TSR DATED 16/4/2024 ISSUED BY THE 2ND RESPONDENT