FAISAL Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a writ petition filed under Article 226 of the Constitution of India, challenging Ext.P1 order dtd. 17/2/2025 passed against the petitioner under Sec. 15(1)(b) of the Kerala Anti-Social Activities (Prevention) Act, 2007 [KAA(P) Act for the sake of brevity]. By the said order, the petitioner was directed to appear before the Sub Divisional Police Officer, Shornur, on every Wednesday between 11.00 a.m. and 3.00 p.m. for six months from the date of receipt of the said 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, Palakkad submitted a proposal for the initiation of proceedings against the petitioner under 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 rowdy" as defined under Sec. 2(p)(iii) of the KAA(P) Act, 2007.

(3.) The authority considered 8 cases in which the petitioner was involved for passing Ext. P1 order. The case registered with respect to the last prejudicial activity committed by the petitioner is crime No.723/2024 of Thrithala Police Station, alleging commission of offences punishable under Ss. 118(1) and 351(2) of Bharatiya Nyaya Sanhita (for short "BNS").