PHILOMINA GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the mother of the detenu. She challenges an order of detention issued under the Kerala Anti-Social Activities (Prevention) Act, 2007 [hereinafter referred to as, 'KAA(P)A"].

(2.) The preventive detention proceedings under the KAA(P)A have been initiated against the detenu, considering the following cases; <FRM>JUDGEMENT_91_LAWS(KER)3_2024_1.html</FRM>

(3.) Learned counsel for the petitioner submitted that there was no sufficient number of qualifying cases for keeping the detenu under preventive detention. It is further submitted that the approval order was not served on the detenu within the statutory period and also that, there was a delay of 152 days in passing the detention order from the date of the last prejudicial activity.