(1.) Ext.P1 detention order issued under Sec. 3 of the Kerala Anti-Social Activities (Prevention) Act, 2007 ('KAA(P)A' for short) is under challenge in this writ petition. Petitioner is the mother of the detenu, Vineeth @ Kunji. Ext.P1 detention order was confirmed by the Government under Sec. 10(4) of the Act as per GO dtd. 14/7/2023, as per which, the detenu was put under preventive detention for a period of six months with effect from the date of detention, ie., 6/4/2023. The Detaining Authority took into consideration five instances of anti-social activity to issue the impugned detention order,the details of which are narrated under the tabular statement shown here below:
(2.) Heard Sri.Ajeesh M. Ummer, learned counsel for the petitioner and Sri.K.A.Anas, learned Government Pleader, on behalf of the respondents.
(3.) PETITIONER'S CONTENTIONS:
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..
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