REGENT COMPUTRONICS PVT. LTD.

Suneera T Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

SENTHAMIL SELVI V. STATE OF TAMIL NADU AND ANOTHER [REFERRED TO]
HEMLATA KANTILAL SHAH VS. STATE OF MAHARASHTRA [REFERRED TO]
AYYA ALIAS AYUB VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAMA DHONDU BORADE VS. V K SARAF COMMISSIONER OF POLICE [REFERRED TO]
T A ABDUL RAHMAN VS. STATE OF KERALA [REFERRED TO]
SULAIMAN VS. STATE OF KERALA [REFERRED TO]
LICIL ANTONY VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) The above Writ Petition is filed seeking for issuance of a writ of Habeas Corpus and mounts a challenge against Ext.P1 order passed by the 2nd respondent. The prayers sought are as follows:

(2.) The petitioner herein is the wife of Sri. Abdul Latheef. Sri Latheef has been ordered to be preventively detained, in terms of Ext.P1 detention order dated 16.04.2024 issued by the 2nd respondent under Section 3(1) of the Kerala Anti-Social Activities (Prevention) Act, 2007 ('KAAP Act').

(3.) The brief facts leading to this case are as follows:

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SUNEERA T Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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