JEEVAN RAJEEV Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 439 of the Code of Criminal Procedure.

(2.) The petitioner is the accused in Crime No.62/2023 of Pothencode Police Station, Thiruvananthapuram. The offence alleged against the petitioner is punishable under Sec. 15(4) of Kerala Anti-Social Activities (Prevention) Act, 2007(KAAPA).

(3.) The prosecution case is that in violation of the conditions in the order dtd. 15/09/2022 issued under sec. 15 of the Kerala Anti-Social Activities (Prevention) Act, 2007 by the Deputy Inspector General of Police, Thiruvananthapuram, the petitioner entered into the jurisdiction of Thiruvananthapuram Rural District on 09/01/2023 at 12.40 pm.