SAHADEVAN Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER seeks to quash Ext.P1. By Ext.P1, his son Shri Arun Kumar @ Arun, stands detained under the Kerala Anti-Social Activities (Prevention) Act, 2007 (hereinafter referred to as the Act).

(2.) WE heard the learned counsel for the petitioner and the learned Senior Government Pleader. The son of the petitioner was detained since 10.12.2010. The only ground raised by the learned counsel for the petitioner is that in the order of detention, the period for which the detenu was to be detained, was not mentioned and that renders the order illegal. Per contra, the learned Senior Government Pleader would point out that the Act does not contemplate the detaining authority indicating in the order the period for which the detenu is to be detained. Section 3 provides for power to detain with the Government or the authorised Officer. It reads as follows: