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Judgment
4 paragraphs · 150 wordsA. Muhamed Mustaque, J.
The petitioner has approached this Court challenging an externment order. The externment order has been passed on 01.04.2024. By that order, the petitioner has restrained from entering into the Kannur Revenue District. Originally, the externment order has been issued for a period of six months and later that was modified by reducing it into four months by the Advisory Board.
Considering the fact that the petitioner is aged 25 years and taking note of the nature of offence alleged to have been committed, we confine the operation of the impugned order till today (10.06.2024). Hereafter, the petitioner shall report before the Station House Officer, Cherupuzha Police Station, on every Sunday at 11 am for a period of two months. On violation of the above condition, the respondents are free to initiate action against the petitioner in accordance with law.
This W.P.Crl. is disposed of as above.