JENSON Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a writ petition filed under Article 226 of the Constitution of India, challenging Ext.P2 order of externment passed against the petitioner under Sec. 15(1) of the Kerala Anti-Social Activities (Prevention) Act, 2007 [KAA(P) Act for the sake of brevity].

(2.) By the said order, the petitioner was interdicted from entering the jurisdictional limits of the District Police Chief, Alappuzha for six months from the date of the receipt of the order.

(3.) The records available before us reveal that, it was after considering the recurrent involvement of the petitioner in criminal activities, the District Police Chief, Alappuzha submitted a proposal for the initiation of proceedings against the petitioner under Sec. 15(1) of the KAA(P) Act, 2007 before the authorised officer, the Deputy Inspector General of Police, Alappuzha Range. For initiation of proceedings, the petitioner has been classified as a "known rowdy" as defined under Sec. 2(p)(iii) of the KAA(P) Act, 2007.