SUCHITHRA E.P Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the mother of the detenu namely Subin P. The detenu is detained pursuant to the detention order passed invoking the provisions of the Kerala Anti-Social Activities (Prevention) Act, 2007 (KAAPA). The detenu involved in the following four crimes; <FRM>JUDGEMENT_144_LAWS(KER)6_2024_1.html</FRM>

(2.) The last crime was committed on 19.02 2024. In the last crime, the detenu was arrayed as fourth accused. No overt act has been attributed against the detenu.

(3.) The petitioner has a case that in four crimes, his brother Shibin has been arrayed as fourth accused.