Renil K @ Appu vs State Of Kerala
2024 Latest Caselaw 14187 Ker

Kerala High Court

Renil K @ Appu vs State Of Kerala on 29 May, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WP(CRL.) NO. 431 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. 431 OF 2024
PETITIONER/S:

             RENIL K @ APPU
             AGED 30 YEARS
             S/O RAVEENDRAN K, CHALIL HOUSE, PULLOOPPI P.O,
             KANNADIPARAMBA, KANNUR DISTRICT, PIN - 670604

             BY ADVS.
             P.K.VARGHESE
             M.T.SAMEER(K/3346/1999)
             DHANESH V.MADHAVAN(K/298/2006)
             K.R.ARUN KRISHNAN(K/617/2011)
             JERRY MATHEW(K/658/2015)
             REGHU SREEDHARAN(K/653/2020)
             ATHUL.P(K/001590/2023)



RESPONDENT/S:

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

     2       THE DEPUTY POLICE INSPECTOR GENERAL OF POLICE
             THAVAKKARA, KANNUR, PIN - 680001

     3       THE COMMISSIONER POLICE
             TALAP, KANNUR, KERALA, PIN - 670002

     4       THE DISTRICT POLICE CHIEF
             THAVAKKARA, KANNUR DIST. KERALA, PIN - 670002

     5       THE CHAIRMAN
             KERALA ANTISOCIAL ACTIVITIES PREVENTION ACT (KAAPA)
             ADVISORY BOARD, PADOM ROAD, VADUTHALA, ERNAKULAM., PIN -
             682023

     6       THE INSPECTOR OF POLICE
 WP(CRL.) NO. 431 OF 2024
                                  2

           STATION HOUSE OFFICER, MAYYIL POLICE STATION, KANNUR
           DISTRICT, KERALA, PIN - 670602

           Sri.K.A.ANAS (GP)




     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. 431 OF 2024
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                                         JUDGMENT

Dated this the 29th day of May 2024

A.Muhamed Mustaque, J.

Challenging Ext.P6 order issued under the provisions of the Kerala

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

Court. The order was passed on 06.12.2023. The period of externment is

one year. By the impugned order petitioner has been restrained from

entering into Kannur Revenue District. It is to be noted that four cases has

been registered against the petitioner by Mayyil Police Station.

2. Taking note of the nature of offences committed and

considering the fact that, he has already undergone six months

externment, we are of the view that the impugned order can be confined

till today. Hereafter, petitioner shall report before the Station House

Officer, Mayyil 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

S.MANU JUDGE jm/ WP(CRL.) NO. 431 OF 2024

APPENDIX OF WP(CRL.) 431/2024

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE FIR IN CRIME NO. 873//2018 DATED 29.08.2018 OF KANNUR TOWN POLICE STATION

Exhibit P2 THE TRUE COPY OF THE FIR AND FINAL REPORT IN CRIME NO. 514/ 2020 OF MAYYIL POLICE STATION DATED 19.06.2020

Exhibit P3 THE TRUE COPY OF THE FIR ALONG WITH FIR RELATED RECORDS AND FINAL REPORT IN CRIME NO.641 OF 2020 DATED 18.12.2020 OF MAYYIL POLICE STATION

Exhibit P4 THE TRUE COPY OF THE FIR AND RELATED RECORDS IN CRIME NO. 495 OF 2023 DATED 11.06.2023 OF MAYYIL POLICE STATION

Exhibit P5 THE TRUE COPY OF THE REPORT NO.

1311/CSD/TDR/2023 DATED 10.08.2023 TO INITIATE PROCEEDINGS U/S 15(1)A OF THE KERALA ANTI- SOCIAL (PREVENTION) ACT 2007 AGAINST THE PETITIONER

Exhibit P6 A TRUE COPY OF THE ORDER NO. A3-14478/2023/KR DATED 06.12.2023