SWETHIN K. P. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner challenges an order of externment issued invoking Sec. 15(1) of the Kerala Anti-Social Activities Prevention Act, 2007. The petitioner is involved in four crimes. The order of externment shows that the petitioner is restrained from entering within the Kozhikode revenue district for a period of one year.

(2.) Though learned counsel for the petitioner argued vehemently challenging the grounds, on which the externment order was passed, we are not persuaded to interfere with the order. However, learned counsel further argued in regard to the proportionality of the length of period of externment. According to the learned counsel, the maximum period of externment was imposed on the petitioner, which is legally not justifiable unless there is a serious threat to the public order.

(3.) The petitioner filed IA No.1 of 2023 to receive additional documents, which would show that he is undergoing medical treatment and needs support of his family for continuation of treatment. The IA stands allowed.