REGENT COMPUTRONICS PVT. LTD.

Anandhavalli Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

SENTHAMILSELVI V. STATE OF TAMIL NADU [REFERRED TO]
UNION OF INDIA V. DIMPLE HAPPY DHAKAD [REFERRED TO]
SALEENA V. STATE OF KERALA [REFERRED TO]
ANJU P.ANILKUMAR V. STATE OF KERALA [REFERRED TO]
ICCHU DEVI CHORARIA VS. UNION OF INDIA [REFERRED TO]
S P GUPTA V M TARKUNDE J L KALRA IQBAL M CHAGLA MISS LILY THOMAS A RAJAPPA UNION OF INDIA D N PANDEY R PRASAD SINHA VS. UNION OF INDIA [REFERRED TO]
MOHINUDDIN ALIAS MOIN MASTER VS. DISTRICT MAGISTRATE BEED [REFERRED TO]
ABDU SALAM ALIAS THIYYAN S O THIYYAN MOHAMMAD DETENU NO 962 GENERAL PRISON TRIVANDRUM VS. UNION OF INDIA [REFERRED TO]
HUIDROM KONUNGJAO SINGH VS. STATE OF MANIPUR [REFERRED TO]

JUDGEMENT

(1.) In this writ petition, the petitioner, the mother of the detenu, challenges Ext.P1 order of detention dtd. 10/01/2023 passed under Sec. 3(1) of the Kerala Anti-Social Activities (Prevention) Act, 2007 (KAAPA) by the 3rd respondent treating the detenu as a known goonda.

(2.) Ext.P1 order is challenged mainly on two grounds, namely - (i) non application of mind by the detaining authority and (ii) delay in executing Ext.P1 order.

(3.) Heard Sri. Ajeesh M.Ummer, the learned counsel for the petitioner and Sri.K.A.Anas, the learned Government Pleader.

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ANANDHAVALLI Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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