CHELLAMMA W/O.HAMSA Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is the wife of the detenu. The detenu was placed under preventive detention with immediate effect at Central Prison, Thiruvananthapuram, by Ext.P1 order of detention dated 8.6.2012 passed by the second respondent, the District Collector and District Magistrate. The second respondent has passed Ext.P1 order exercising his powers under Section 3 of the Kerala Anti-Social Activities (Prevention) Act, 2007 (for short, KAA(P)A). The detenu is an active political and social worker and he is a member of Adichanalloor Grama Panchayath. Pursuant to Ext.P1, the detenu was taken into custody on 9.7.2012 and admitted him to the Central Prison, Thiruvananthapuram. Subsequently, he was transferred to the Central Prison, Viyyur, and is continuing under detention there. Ext.P1 order has been approved by the Government, the first respondent, as per order dated 23.7.2012. The petitioner challenges Ext.P1 order of detention on various grounds in this Writ Petition.

(2.) HEARD Shri. K.J.Mohammed Anzar, the learned counsel appearing for the petitioner, and Shri. Tom Jose Padinjarekkara, the learned Addl. State Public Prosecutor appearing for the respondents. Detailed arguments have been advanced by both the sides before us.

(3.) 217 of 2012 Kottiyam 03.02.2012 Section 20 of -do- In all these cases, after investigation, complaints have been filed before the court.