ANIL KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, by the sole accused in Crime No.91/2024 of Malappuram Police Station, registered against him for allegedly committing the offence punishable under Sec. 15(4) of the Kerala Anti-Social Activities (Prevention) Act, 2007("Act', in short). The petitioner was arrested on 13/1/2024.

(2.) The essence of the prosecution case is that: on 12/1/2024, at around 15.45 hours, the accused violated the order of the Thrissur Range Deputy Inspector General issued under the Act, restraining his entry to Malappuram District. Thus, the accused has committed the above offences.

(3.) Heard; Smt. Kavya P.R., the learned counsel appearing for the petitioner and Smt. Shyni V.O., the learned Public Prosecutor appearing for the respondent.