ANNAMMA JOJO Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the mother of Saju Jojo, the detenu who is undergoing preventive detention under the Kerala Anti-Social Activities (Prevention) Act, 2007 (KAA(P)A). The 4th respondent issued Ext.P1 detention order under Sec. 3(1) of the KAA(P)A classifying the detenu as a 'known rowdy'.

(2.) The impugned order was passed based on a report furnished on 8/2/2024. It was passed while the detenu was undergoing judicial custody in Crime No.50/2024 of Changanassery Police Station.

(3.) The detenu is accused in seven different cases. The last prejudicial activity was on 8/1/2024. In connection with the said case he was arrested on 11/1/2024.