RAJULA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The prayers in the instant Writ Petition (Criminal) seeking the issuance of Habeas Corpus and quashment, which are involving the challenge against a detention order passed against the detenu under Sec. 3(1) of the Kerala Anti-Social Activities (Prevention) Act (KAAP Act), are as follows:

(2.) Heard Shri.U.Jayakrishnan, the learned counsel appearing for the petitioner and Sri.K.A.Anas, the learned Prosecutor appearing for the respondents.

(3.) The petitioner herein is the wife of the detenu involved in this case, who has been ordered to be detained under Sec. 3(1) of the Kerala Anti-Social Activities (Prevention) Act, 2007 (KAAP Act).