LIJO JAMES Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, by the accused in Crime No.242/2024 of the Vandanmedu Police Station, Idukki, which is registered against him for allegedly committing the offences punishable under Ss. 15(4) and 19 of the Kerala Anti-Social Activities (Prevention) Act, 2007. The petitioner was arrested on 19/3/2024.

(2.) The essence of the prosecution case is that: the DIG Kochi Zone had passed a restriction order bearing No.KAAPA-2818/2024/ER dtd. 19/3/2024, against the petitioner, directing him not to enter the territorial jurisdiction of the District Police Chief, Idukki, for a period of six months. Even though the petitioner received a copy of the order on 19/3/2024, he entered the Idukki District on 20/4/2024 and violated the restriction order. Thus, the accused has committed the above offences.

(3.) Heard; Sri. Ameer Salim, the learned counsel appearing for the petitioner and Sri. C. S. Hrithwik, the learned Senior Public Prosecutor.