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Judgment
4 paragraphs · 136 wordsA.Muhamed Mustaque, J.
Challenging Ext.P6 order issued under the provisions of the Kerala Anti-Social Activities (Prevention Act, 2007, petitioner has approached this Court. The order was passed on 06.12.2023. The period of externment is one year. By the impugned order petitioner has been restrained from entering into Kannur Revenue District. It is to be noted that four cases has been registered against the petitioner by Mayyil Police Station.
Taking note of the nature of offences committed and considering the fact that, he has already undergone six months externment, we are of the view that the impugned order can be confined till today. Hereafter, petitioner shall report before the Station House Officer, Mayyil Police Station on every Sunday at 11 am for a further period of three months.
This W.P.(Crl.) is disposed of as above.