SALEENA Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in the aforecaptioned Writ Petition (Criminal), seeking for issuance of writs of Habeas Corpus and Certiorari to challenge the order preventively detaining the detenue in this case under Sec. 3(1) of the Kerala Anti-Social Activities (Prevention) KAA(P) Act, 2007 are as follows:

(2.) Heard Sri. M.H.Hanis, learned Counsel appearing for the petitioner and Sri.K.A.Anas, learned Prosecutor appearing for the respondents.

(3.) The mother of the detenue in this case has moved this WP(Crl). The brief of the relevant facts which are necessary for the disposal of this case are as follows: