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Judgment
4 paragraphs · 163 wordsS.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.
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 against him in accordance with law in case of non-compliance.
This W.P.(Crl.) is disposed of as above.