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Judgment
4 paragraphs · 178 wordsA. Muhamed Mustaque, J.
This writ petition has been filed challenging an order of externment under the Kerala Anti-Social Activities (Prevention) Act, 2007.
The petitioner is involved in nine crimes. He is aged 26 years. He has been prevented from entering into the Kannur revenue district for a period of one year. The order of externment was issued on 21.10.2023. It seems that many of the cases registered against him are part of political violence in Kannur district. Considering the nature of offences involved by him, we do not propose to interfere with the impugned order.
However, taking note of his young age and he needs to support his family, we order that the operation of externment order will come to an end today. We permit the petitioner to enter within the revenue district of Kannur. However, on all Sundays at 11 am, the petitioner shall report before the Station House Officer, Koothuparamba Police Station for a period of two months. The impugned order is modified accordingly. The writ petition is disposed of, as above.