MINIMOL 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, Mohammed Rafi, was directed to be detained for a period of one year in the Central Prison, Thiruvananthapuram.

(2.) Heard Sri.Jai George, learned counsel for the petitioner and Sri.Anas, learned Government Pleader [attached to the Advocate General] on behalf of the respondents. Perused the records.

(3.) Ext.P1 order is challenged on the following grounds :