SINDHU Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER seeks a writ of Habeas Corpus for the production of her husband (hereinafter referred to as 'the detenu') and also to quash Ext.P1 detention order which is approved and confirmed by the Government and set the detenu at liberty. The detenu came to be arrested on 20.01.2011 pursuant to the order of detention passed on 9.12.2010 under Section 13 of the Kerala Anti-Social Activities (Prevention) Act, 2007 (hereinafter referred to as 'the Act').

(2.) WE heard Sri.C.Rajendran, the learned counsel for the petitioner and Sri.P.Ravindra Babu, the learned senior Government Pleader. The point which is pressed before us by the learned counsel for the petitioner is that the detenu made a representation on 22.2.2011, however, it came to be considered and disposed of belatedly that is it was disposed of on 15.3.2011.