PRAVEEN 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 the Revenue District Thiruvananthapuram City for a period of six months from the date of the receipt of the order.

(2.) The records before us reveal that the Deputy Commissioner of Police, Thiruvananthapuram City, 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, Thiruvananthapuram City, after considering the petitioner's recurrent involvement in criminal activities. For the purpose of initiating such 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 six cases in which the petitioner was involved while passing the externment order. The case registered against the petitioner in respect of the last prejudicial activity is Crime No. 552/2025 of Nemom Police Station, alleging the commission of offences punishable under Ss. 20(b)(ii)(A) and 29 of the NDPS Act.