Arshad Hussian @ Arshad K.P vs State Of Kerala
2024 Latest Caselaw 14177 Ker

Kerala High Court

Arshad Hussian @ Arshad K.P vs State Of Kerala on 29 May, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WP(CRL.) NO. 512 OF 2024
                                       1

                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. 512 OF 2024
     CRIME NO.06/2024 OF Kozhikode Town Police Station, Kozhikode
PETITIONER/S:

             ARSHAD HUSSIAN @ ARSHAD K.P
             AGED 24 YEARS
             S/O ASHRAF, ECHINGAPOYIL HOUSE, KINNALOOR POST, BALUSSERY,
             KOZHIKODE., PIN - 673612

             BY ADVS.
             NAVANEETH.N.NATH
             SHINTO THOMAS
             GAUTHAM KRISHNA E.J.
             ABHIRAMI S.



RESPONDENT/S:

     1       STATE OF KERALA
             REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO GOVERNMENT OF
             KERALA (HOME DEPARTMENT). SECRETARIAT, THIRUVANANTHAPURAM.,
             PIN - 695001

     2       DISTRICT POLICE CHIEF, KOZHIKODE RURAL
             OFFICE OF THE DISTRICT POLICE CHIEF, PAVAMANI RD,
             TAZHEKKOD, KOZHIKODE., PIN - 673004

     3       THE DEPUTY INSPECTOR GENERAL
             OFFICE OF THE DEPUTY INSPECTOR GENERAL, KANNUR RANGE.
             KANNUR, PIN - 670002

             BY ADVS.
             SRI.K.
 WP(CRL.) NO. 512 OF 2024
                                  2

     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. 512 OF 2024
                                      3




                                JUDGMENT

Dated this the 29th day of May 2024

S.Manu, J.

Petitioner has approached this Court aggrieved by the

order of externment issued by the 3rd respondent under the

provisions of the Kerala Anti Social Activities (Prevention) Act,

2007, preventing the petitioner from entering into the limits of

Kozhikode District. The externment order was passed on the

basis of six criminal cases registered against the petitioner for

various offences. The said order was passed on 16.04.2024

Learned Counsel for the petitioner submitted that he was

granted bail in all the cases registered against him.

2. Taking note of the facts and circumstances and the

nature of offences committed, we deem it appropriate to

restrict the externment to 30.06.2024. Thereafter, for a period

of two months, the petitioner shall report before the Station

House Officer, Balussery Police Station on every Sunday at 11

am without fail. It will be open to the respondents to proceed WP(CRL.) NO. 512 OF 2024

against him in accordance with law in case of non-compliance.

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

Sd/

A.MUHAMED MUSTAQUE JUDGE

sd/ S.MANU JUDGE jm/ WP(CRL.) NO. 512 OF 2024

APPENDIX OF WP(CRL.) 512/2024

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE EXTERNMENT ORDER NUMBER A3-5403/2024/KR, DATED 16.04.2024