SOFI Vs. STATE OF KERALA

JUDGEMENT

(1.) Under challenge in this writ petition is an order of preventive detention issued against the husband of the petitioner in terms of Sec. 3 of the Kerala Anti-social Activities (Prevention) Act (hereinafter referred to as 'KAA(P)A'), produced at Ext.P4 in the writ petition. By Ext.P6 order, Ext.P4 detention order was confirmed by the Government under Sec. 10(4) of the Act, directing continuance of the detention for a period of six months with effect from the date of detention. As many as six cases were considered to find that the detenu is a 'Known Rowdy' as defined in the KAA(P)A.

(2.) Heard Sri.Kiranlal.M, learned counsel for the petitioner and Sri.K.A.Anas, learned Government Pleader on behalf of the respondents. Perused the records.

(3.) Essentially, three grounds were urged by the learned counsel for the petitioner to assail Ext.P4 detention order, which are referred to here below: