SUHALI 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 dtd. 29/10/2024 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 Malappuram 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, Malappuram 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 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 was involved for passing the order of externment. The case registered against the petitioner with respect to the last prejudicial activity is crime No.1249/2023 of Meenangadi Police Station, alleging commission of offences punishable under Sec. 22(b) of the Narcotic Drugs and Psychotropic Substances (NDPS) Act and the petitioner is arrayed as the 1st accused in the said case.