(1.) The detention of one 'Pranav' under Section 3 of the Kerala Anti Social Activities (Prevention) Act 2007 (hereinafter referred to as the 'Act' for short) is challenged in this writ petition.
(2.) Facts of the case are that the 'Pranav' (hereinafter referred to as the 'detenu') is an accused in eight criminal cases of Anchalumoodu Police Station. Therefore, the 3rd respondent, an officer competent under Section 3(1) of the Act, submitted Ext.P5 report dated 30.11.2012 to the 2nd respondent, the detaining authority. Subsequently, the 3rd respondent made further reports dated 22.1.2013 and 8.2.2013. On that basis, on 16.2.2013, the 2nd respondent passed Ext.P1, ordering the detention of the detenu.
(3.) Accordingly, the detenu was arrested on 26.2.2013. By Ext.P24 order dated 7.3.2013, the Government approved the detention as provided under Section 3(3) of the Act. Thereafter, on 12.3.2013, the Government referred the matter to the Advisory Board as provided under Section 9 of the Act and the Advisory Board heard the detenu on 21.3.2013 when the detenu submitted a representation to the Board. After considering the matter and hearing the detenu, the Advisory Board submitted its report under Section 10(1) of the Act with its opinion that there was sufficient cause for the detention of the detenu. On that basis, the Government passed order dated 5.4.2013 confirming the detention as provided in Section 10(4) of the Act.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN