SAID MOHAMMED K Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has approached this Court being aggrieved by the illegal detention of his son, Mohammad Afsal @ Afsal (hereinafter referred as the detenu) pursuant to the order of detention passed under the provisions of Kerala Anti - Social Activities (Prevention) Act, 2007 (hereinafter referred to as the Act). Accordingly he seeks a writ of habeas corpus directing the respondent to produce the person of the detenu and to set him at liberty forthwith and to declare that Ext.P1 order of detention is illegal and vitiated.

(2.) We heard the learned senior counsel for the petitioner, Sri. O. V. Maniprasad and the learned Senior Government Pleader Sri. P. Raveendra Babu.

(3.) Learned counsel for the petitioner would address before us the following contentions: