APARNA B Vs. STATE OF KERALA

JUDGEMENT

(1.) The above-captioned Writ Petition is filed by the petitioner challenging Ext.P1 order issued by the 5th respondent restricting the movements of her husband, Sri. Mohammed Shinas, invoking powers under Sec. 15 of the Kerala Anti-Social Activities (Prevention) Act, 2007 ('KAAP Act' for brevity). By the order impugned, he has been interdicted from entering Wayanad District for a period of six months. The prayer sought for is as under:

(2.) Short facts are as under:

(3.) Ext.P1 order reveals that the proposed externee got himself involved in three crimes viz., (i) Crime No. 671 of 2022 of the Noolpuzha Police Station registered under Sec. 27(b) of the NDPS Act, (ii) Crime No. 471 of 2023 of the Kalpetta Police Station registered under Sec. 22(b) of the NDPS Act, and (iii) Crime No. 1112 of 2023 of the Ayiroor Police Station registered under Sec. 27(b) of the NDPS Act. The last prejudicial act was committed on 20/8/2023.