PRASEEDHA SHIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the wife of a person who has been detained under the provisions of the Kerala Anti-Social Activities (Prevention) Act, 2007 (hereinafter referred to as the Act). Ext.P1 is the order of detention. It is dated 26.12.2012. Ext.P1(a) purports to be the grounds of detention. Ext.P6 is the order of approval by the Government of Kerala. Ext.P8 is the order by which the Government has rejected the representation.

(2.) We heard Shri K. Ramakumar, learned senior counsel for the petitioner and Shri T. Asaf Ali, learned Director General of Prosecution.

(3.) The contentions of the learned senior counsel for the petitioner are as follows: