SALIM @ KATTAKKADA SALIM Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Heard Sri. S. Abhilash, learned counsel appearing for the petitioner and Sri. K. A. Anas, learned Public Prosecutor appearing for official respondents 1 to 5.

(3.) The petitioner herein is aggrieved by the impugned Ext.P-2 externment order dtd. 28/9/2022 issued by the Deputy Inspector General (DIG) of Police (R-2 herein), whereby, it has been ordered, under Sec.15(1) of the Kerala Anti-social Activities (Prevention) Act, 2007 (hereinafter referred to as "KAA(P)A"), that, in view of the facts and circumstances stated in the said order, it is a fit case to order that, the petitioner shall not enter the territorial limits of Kollam City Police District, for a period of 6 months from the date of execution of the said order, as otherwise, he is very likely to indulge in further prejudicial anti-social activities, as envisaged in Sec.2(a) of the KAA(P)A.