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Judgment
38 paragraphs · 302 wordsA. Muhamed Mustaque, J.
The petitioner is challenging the externment order passed under the Kerala Anti-social Activities (Prevention) Act, 2007. The following six crimes were considered for passing the detention order:
Sl. Crime No. Offences Present Status
No.
1 1633/2020 of U/s 323, 325, Pending as C.C.
Kothamangalam 294(b), of No.1667/2020 of
Police Station IPC JFMC-I,
Kothamangalam.
Petitioner is arrayed
as sole accused.
2 1751/2020 of U/s 323, 325, Pending as C.C.
Kothamangalam 326 and 34 of No.191/2021 of JFMC-
Police Station IPC I, Kothamangalam.
Petitioner is arrayed
as second accused.
3 2988/2021 of U/s 294(b), Pending as C.C.
Kothamangalam 447, 506(ii) No.214/2022 of JFMC-
Police Station of IPC I, Kothamangalam.
Petitioner is arrayed
as second accused.
4 1716/2022 of U/s 323 and Pending as C.C.
Kothamangalam 341 of IPC No.692/2022 of JFMC-
Police Station I, Kothamangalam.
Petitioner is arrayed
as sole accused.
5 118/2023 of U/s 294(b), Pending as C.C.
Kothamangalam 506(ii) and No.106/2023 of JFMC-
Police Station 34 of IPC I, Kothamangalam.
Petitioner is arrayed
as second accused.
6 1445/2023 of U/s 294(b), Pending as C.C.
Kothamangalam 323, 354, No.545/2023 of JFMC-
Police Station 354(A)(1)(i) I, Kothamangalam.
and 451 of Petitioner is arrayed
of IPC as sole accused.
We do not find any infirmity in the order of externment. However, we find that some humanitarian consideration will have to be bestowed on the petitioner as his wife and minor child alone are at home. His father is no more and his mother is an aged person.
Taking note of the facts and circumstances, we confine the operation of the impugned order till today (15.03.2024). Hereafter, the petitioner shall report before the Station House Officer, Kothamangalam Police Station on every Sunday at 10.30 am for a period of two months.
This writ petition is disposed of as above.