Shiyas vs State Of Kerala
2024 Latest Caselaw 14171 Ker

Kerala High Court

Shiyas vs State Of Kerala on 29 May, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WP(CRL.) NO. 542 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
         WEDNESDAY, THE 29TH DAY OF MAY 2024 / 8TH JYAISHTA, 1946
                           WP(CRL.) NO. 542 OF 2024
PETITIONER/S:

             SHIYAS
             AGED 26 YEARS
             S/O SIYAD, VALIYAPARAMBU VEEDU, PUNNAPRA, ALAPPUZHA
             DISTRICT, PIN - 688004

             BY ADVS.
             DHANYA BABU
             SARUN RAJAN



RESPONDENT/S:

     1       STATE OF KERALA
             REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY, HOME
             DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM DISTRICT, PIN -
             695001

     2       DEPUTY INSPECTOR GENERAL OF POLICE
             RANGE OFFICE, ERNAKULAM RANGE, KALAMASSERY, ERNAKULAM
             DISTRICT, PIN - 683104

     3       DISTRICT POLICE CHIEF, ALAPPUZHA
             OFFICE OF THE DISTRICT POLICE CHIEF, ALAPPUZHA DISTRICT,
             PIN - 688012



             SRI.K.A.ANAS


     THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
29.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(CRL.) NO. 542 OF 2024
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                                      JUDGMENT

Dated this the 29th day of May 2024

A.Muhamed Mustaque, J.

Challenging Ext.P1 order issued under the provisions of the Kerala

Anti-Social Activities (Prevention Act, 2007, petitioner has approached this

Court. The order was passed on 30.03.2024. The period of externment is

six months. By the impugned order petitioner has been restrained from

entering into the jurisdictional limits of the District Police Chief,

Alappuzha. It is to be noted that four cases has been registered against

the petitioner by the Punnapra Police station and Alappuzha Police

Station. It was submitted that petitioner is suffering from mental illness.

2. Taking note of the nature of offences committed, we are of

the view that the impugned order can be confined to today. Hereafter,

petitioner shall report before the Station House Officer, Punnapra Police

Station on every Sunday at 11 am for a further period of two months.

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

Sd/

A.MUHAMED MUSTAQUE JUDGE

sd/ S.MANU JUDGE jm/ WP(CRL.) NO. 542 OF 2024

APPENDIX OF WP(CRL.) 542/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE ORDER NO. KAAPA-4156/2024/ER DATED 30.03.2024 ISSUED BY THE 2ND RESPONDENT

Exhibit P2 TRUE COPY OF THE REPORT NO.D1-13274/2024A, DATED 23.02.2024 SUBMITTED BY THE 3RD RESPONDENT BEFORE THE 2ND RESPONDENT, WITHOUT ITS ENCLOSURES

Exhibit P3 TRUE COPY OF THE ORDER NO. KAAPA4156/2024/ER DATED 02.03.2024 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER, WITHOUT ITS ENCLOSURES