ANJU P.ANILKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner herein is the wife of the detenue, Sri.Achu Santhosh, aged 31 years. He is now under preventive detention as per the Exhibit P1 order issued by the 2nd respondent/District Magistrate, under the provisions of the Kerala Anti-Social Activities (Prevention) Act, 2007 (hereinafter referred to as 'KAA(P)A'). The 2nd respondent issued the aforesaid order on 30/6/2022 directing the detention of the petitioner by treating him as a 'Known Rowdy' as defined under Sec. 2(p) read with Sec.

(2.) (t) of the KAA(P)A. Based on the aforesaid order, the detenue was arrested on 17/7/2022. This Writ Petition is submitted in such circumstances challenging Ext.P1 order and for issuing a Writ of Habeas Corpus commanding the respondents to produce the body of the detenue Sri. Achu Santhosh, and to set him at liberty. 2. Heard Sri. M.H. Hanis, the learned counsel for the petitioner and Sri. K.A. Anas, the learned Public Prosecutor for the State.

(3.) The facts which led to the filing of this Writ Petition are as follows: Acting upon the report submitted by the 3rd respondent/District Police Chief, Kottayam, the 2nd respondent/District Magistrate, as per order bearing No.DCKTM/5978/2021/HI dtd. 30/6/2022, ordered the detention of the detenue under the provisions of KAA(P)A. The aforesaid detention was made taking note of the criminal record of the detenue which consists of 12 cases, the details of which are specifically described in paragraph 2 of the detention order dtd. 30/6/2022, in the manner as follows: