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Judgment
7 paragraphs · 268 wordsShoba Annamma Eapen, J.
The petitioner has approached this Court challenging Ext.P1 order of externment. As per Ext.P1, the petitioner is restrained from entering into the jurisdiction of Kochi City Deputy Commissioner of Police (Law & Order) for a period of one year. The petitioner is involved in four cases.
On a perusal of the records, it is seen that in the year 2019, the petitioner committed two crimes and the third crime was committed in the year 2023 and the order was passed on 27.02.2024.
The learned counsel for the petitioner also submits that the petitioner is having a child of five and a half years, suffering from down syndrome and the child requires medical treatment as well as speech therapy on alternate days. His father is also a cancer patient, who needs care and support. Since the petitioner is out of the Kochi City jurisdiction, he is not in a position to give proper treatment to his child as well as his father.
Considering the facts and circumstances of the case and also considering the fact that the petitioner had undergone externment for a period of almost four months, we are of the opinion that the externment order can be confined till today (10.06.2024). The petitioner shall report before the Station House Officer, Ernakulam Town North Police Station every Sunday at 11 am for a period of two months.
If there is any violation in the condition as above, the respondent shall be at liberty to proceed against the petitioner in accordance with law.
This W.P.Crl. is disposed of as above.