ABHILASH Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in the above captioned Writ Petition (Criminal) are as follows:

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

(3.) Petitioner herein is mainly aggrieved by Ext.P1 externment order dtd. 28/10/2022 issued by R-2, the Deputy Inspector General of Police, under Sec. 15(1) of the Kerala Anti Social Activities (Prevention) Act, 2007, (for short, KAA(P)A) whereby it has been ordered that, in view of the factual aspects stated therein, the petitioner is restrained from entering into the territorial limits of the Thiruvananthapuram Rural Police Chief, R-3 herein, for a period of six months from the date of receipt of the order.