(1.) The afore captioned Writ Petition (Criminal) has been filed challenging the order of preventive detention passed under Sec. 3(1) of the Kerala Anti-Social Activities Prevention Act ordering that the detenue involved in this case be detained under Sec. 3(1) of the said Act so as to prevent him from committing further prejudicial anti-Social activities.
(2.) The petitioner herein is the father of the detenue involved in this case.
(3.) Heard Sri.K.S Arunkumar, learned counsel appearing for the petitioner and Sri.K.A.Anas, learned Prosecutor appearing for the respondents. The brief facts necessary for the disposal of this case is as follows: