SREEDEVI Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, the mother of Vishnu @ Motta Vishnu, who has been detained in Central Prison, Viyyur, pursuant to an order of detention dated 9-3-2012 issued under the Kerala Anti-social Activities (Prevention) Act, 2007 (hereinafter referred to as 'the KAAPA'), challenges the order of detention.

(2.) The order of detention was issued on 9-3-2012. The detenu was arrested on 11-3-2012. The Government approved the order of detention under Section 3(3) of the KAAPA, on 20-3-2012. The order was confirmed under Section 10(4) of the KAAPA, on 17-5-2012.

(3.) In the order of detention, it is stated that the detenu is involved in 5 criminal cases and therefore, he satisfies the definition of "known rowdy" under 2(p)(iii) of the KAAPA. In the grounds of detention, the details of the cases in which the detenu is involved are stated. The following are the cases in which the detenu is an accused :