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Judgment
5 paragraphs · 142 wordsA. Muhamed Mustaque, J
The petitioner challenges an order of externment. Three offences were considered for passing the order of externment. The petitioner's case is that the first offence cannot be taken into account for passing such an order and he cannot be treated as “rowdy”.
The petitioner is 31 years old and is a painter. He has a family and resides at Cherthala. By the order of externment, he restrained from entering Alappuzha District for a period of one year.
Having considered the facts and circumstances, we are of the view that operation of externment can be confined up to 31.01.2024. Thereafter, the petitioner shall report before the Station House Officer, Muhamma Police Station, every Sunday at 11 am for a period of six months. The impugned order is modified accordingly.
The WP(Crl) is disposed of, as above.