RISHADMON T. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a writ petition filed under Article 226 of the Constitution of India challenging Ext.P3 order of externment dtd. 8/8/2025, passed against the petitioner under Sec. 15(1)(a) of the Kerala Anti-Social Activities (Prevention) Act, 2007 [KAA(P) Act for the sake of brevity]. By the said order, the petitioner has been interdicted from entering the limits of Malappuram Revenue District for a period of six months from the date of the receipt of the order.

(2.) The records available before us reveal that, on 22/7/2025, after considering the recurrent involvement of the petitioner in criminal activities, the District Police Chief, Malappuram submitted a proposal for initiation of proceedings against the petitioner under Sec. 15(1)(a) of the KAA(P) Act, 2007 before the authorised officer, the Deputy Inspector General of Police, Thrissur Range. For initiation of the said proceedings, the petitioner was classified as a "known goonda" as defined under Sec. 2(o)(ii) of the KAA(P) Act, 2007.

(3.) The authority considered two cases in which the petitioner got involved while passing the order of externment. The case registered against the petitioner with respect to the last prejudicial activity and considered by the authority for passing the impugned order of externment is crime crime No.612/2025 of Malappuram Police Station, registered, alleging commission of the offences punishable under Ss. 20(b)(ii)B and 29 of the NDPS Act, and the petitioner was arrayed as the 2nd accused in the said case.