ANISH PONNU Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a writ petition filed under Article 226 of the Constitution of India, challenging Ext.P6 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].

(2.) By the said order, the petitioner was interdicted from entering the jurisdictional limit of Idukki District Police Chief for one year from the date of the receipt of the order. However, after considering the representation submitted by the externee, the Advisory Board modified the said order, and the period of externment was reduced to 9 months from the date of the service of the impugned order and it is further directed that after the expiry of the period of 9 months of externment, the petitioner shall appear before the Station House Officer, Idukki Police Station, on every Monday between 10 a.m. and 12 noon for the remaining period of 3 months.

(3.) The records available before us reveal that, it was after considering the recurrent involvement of the petitioner in NDPS cases, the District Police Chief, Idukki, 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, Ernakulam Range. For initiation of proceedings, the petitioner has been classified as a "known goonda" as defined under Sec. 2(o)(i) r/w 2(j) of the KAA(P) Act, 2007.