SHAMNAD AMIYAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in the instant Writ Petition (Crl) are as follows:

(2.) Heard Sri.P.M.Manoj, the learned counsel for the petitioner and Sri.K.A. Anas, the learned Public Prosecutor appearing for the respondents.

(3.) The petitioner herein is aggrieved by the impugned Exhibit P1 order dtd. 19/8/2022, issued by 3rd respondent-The Deputy Inspector General of Police [for short 'DIG'], whereby the petitioner has been restrained from entering into the territorial limits of Malappuram District for a period of one year from the date of receipt of the said order, by exercising the powers under Sec. 15(1)(a) of the Kerala Anti-Social Activities (Prevention) Act, 2007 [for short 'KAAP Act'].