ANJU C. RAVI Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in the afore-captioned Writ Petition (Criminal), seeking for a writ of Habeas Corpus and Certiorari, in regard to the challenge against the detention order issued against the detenu, under the Kerala Anti-Social Activities (Prevention) Act, (KAA(P)A), is as follows:

(2.) Heard Sri. C. Rajendran, learned Advocate instructed by Smt. R.S. Sreevidya, learned counsel appearing for the petitioner and Sri. K.A. Anas, learned Public Prosecutor appearing for the respondents.

(3.) The petitioner herein is the wife of the detenu involved in this case. In the instant case, the 4 respondent/District Police Chief, who is the sponsoring authority, has given reports to the 3 respondent/District Magistrate, the authorized detaining authority, stating that, in view of the factual aspects stated therein, steps may be taken by the 3 respondent to issue orders under Sec. 3(1) of KAA(P)A to preventively detain the detenu, as otherwise, he is likely to commit prejudicial anti-social activities. The 3 respondent/District Magistrate has issued Ext.P1 detention order dtd. 14/7/2022 under Sec. 3(1) of the Act, ordering that, in view of the factual aspects stated therein, the detenu is ordered to be detained in order to prevent him from committing further prejudicial anti-social activities.