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Judgment
6 paragraphs · 177 wordsA. Muhamed Mustaque, J
The petitioner approached this Court, challenging the externment order passed against him invoking the provisions of the Kerala Anti-Social Activities (Prevention) Act, 2007. He is involved in six crimes. The last crime was on 09.09.2023. The externment order was passed on 21.03.2024. The petitioner is a daily wage worker.
Though an attempt was made by the learned counsel for the petitioner challenging the externment order on the ground that there is a considerable delay, we are of the view that, that question need not be considered at this stage as we are confining the operation of the order till today (03.06.2024), taking note of the fact that he is a daily wage worker and the sole breadwinner of his family. Accordingly, we pass the following orders:
(i) The operation of the impugned order is confined till today (03.06.2024).
(ii) The petitioner, hereafter, shall report before the Station House Officer, Anthikad Police Station on every Sunday at 11 am for a period of four months.
This W.P.Crl. is disposed of as above.