JULIAS NIKHITHAS Vs. INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The petitioner challenges Ext. P2 order dated 30/04/2013 passed by the Inspector General of Police, Kannur, under Section 15(1) of the Kerala Anti-Social Activities (Prevention) Act (hereinafter referred to as the 'KAAPA') as well as Ext. P5 order passed by the Advisory Board in OP No. 18 of 2013.

(2.) The Inspector General of Police issued Ext. P1 show-cause notice dated 05/02/2013 to the petitioner under Section 15(1) of the KAAPA. In Ext. P1, it was mentioned that the petitioner was involved in five crimes registered at Kuttiady Police Station and that he was involving in anti-social activities. In Ext. P1, it was proposed to pass an order under Section 15(1) of the KAAPA, restraining the petitioner from entering into the territorial limits of the District Police Chief, Kozhikode Rural for a period of one year.

(3.) The petitioner filed a reply to the show-cause notice. Copy of the reply is not produced in the Writ Petition. We had directed the learned Government Pleader to make available the original records. In the objections to the show-cause notice, apart from raising various contentions, the petitioner stated that for the grounds mentioned in the objections and "other submissions that are to be made at the time of hearing", the proceedings are liable to be dropped.