REMA VIJAYALAL Vs. STATE OF KERALA

JUDGEMENT

(1.) This is the third detention order. The detenu is in judicial custody since 16/2/2023. The detention order was passed on 5/4/2023 and the detention is for one year.

(2.) The learned counsel for the petitioner placed reliance on Sec. 10(4) as also Sec. 12 of the Kerala Anti-Social Activities (Prevention) Act, 2007. The said provisions read thus:-

(3.) Heard the learned counsel for the petitioner.