NAMJIT Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a writ petition filed under Article 226 of the Constitution of India, challenging Ext.P1 order of externment 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 was interdicted from entering the limits of Thrissur Revenue District, for a period of one year from the date of the receipt of the order.

(2.) The records available before us reveal that, it was after considering the recurrent involvement of the petitioner in criminal activities, the District Police Chief, Thirssur Rural submitted a proposal for the 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 proceedings, the petitioner has been classified as a"known rowdy" as defined under Sec. 2(p)(iii) of the KAA(P) Act, 2007.

(3.) The authority considered four cases in which the petitioner was involved while passing the order of externment. Out of the said four cases, the case registered with respect to the last prejudicial activity is crime No.964/2025 of Kodungallur Police Station, registered alleging commission of offences punishable under Ss. 126(2), 115(2), 118(1), 110 r/w 3(5) of Bharatiya Nyaya Sanhita (for short"BNS").