MINI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, mother of the detenu, has approached this Court challenging the order of detention issued under the Kerala Anti Social Activities Prevention Act, 2007 [hereinafter referred to as, 'the KAA(P)A"].

(2.) Ext.P1 order of detention was passed on 7/11/2023. Out of the nine crimes registered against the detenu, eight were considered for passing the detention order, details of which are as follows; <FRM>JUDGEMENT_89_LAWS(KER)3_2024_1.html</FRM>

(3.) Learned counsel for the petitioner submitted that the detention order was passed by the detaining authority while the detenu was in judicial custody from 13/9/2023 in connection with the last prejudicial activity. The last prejudicial activity was on 12/9/2023. It was further submitted that the de facto complainant in the said case was a police officer and the facts of the case are not in regard to any public order violation.