REKHA GOPAKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India praying for the following reliefs:

(2.) The petitioner is the wife of the detenu. The detenu was placed under preventive detention with immediate effect at Central Prison, Viyyur, by Ext.P1 order of detention dated 5.6.2012 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).

(3.) Heard Shri. O.V.Maniprasad, the learned counsel appearing for the petitioner, and Shri. K.I. Abdul Rasheed, the learned Addl. State Public Prosecutor appearing for the respondents. Detailed arguments have been advanced by both the sides before us. They have relied on various rulings in support of their contentions.