SUBRAMANIAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Ext.P1 detention order dtd. 28/2/2022 issued under Sec. 3(1) of the Kerala Anti-Social Activities (Prevention) Act, 2007 [for short, 'KAA(P)A'] is under challenge in this Writ Petition. As per the order impugned, petitioner's son, Satheesh (for short, 'detenue') was directed to be detained in the Viyyur Central Jail, however, without specifying the period of detention.

(2.) Heard Sri.Sreevinayakan K.V., learned counsel for the petitioner, Sri.K.A.Anas, learned Government Pleader attached to the Advocate General's office on behalf of the respondents. Perused the records.

(3.) Six crimes have been taken stock of to put the petitioner's son under preventive detention, the details of which are indicated in the tabular statement herein below.