ANITA ANTONY Vs. STATE OF KERALA

JUDGEMENT

(1.) Ext.P3 detention order dtd. 25/1/2022 issued under Sec. 3 of the Kerala Antisocial Activities (Prevention) Act 2007 [for short, 'KAA(P)A'] is under challenge in this Writ Petition. As per the order impugned, petitioner's son, Jose Antony @ Kalan Jose, (detenu, for short) was directed to be detained in the Central Prison, Thiruvananthapuram for a period of one year.

(2.) Heard Smt.Sai Pooja, 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.P3 order is challenged by the petitioner on the following grounds;