GEETHA Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed seeking a writ of habeas corpus to produce Vineeth @ Poppy, who is suffering preventive detention under Sec. 3 of the Kerala Anti-Social Activities (Prevention) Act, 2007 in execution of Ext.P1 detention order issued by the 2nd respondent on 27/1/2024.

(2.) The sponsoring authority submitted report to the 2nd respondent considering the detenu as 'known Rowdy' citing three criminal cases that are pending for trial and another case in which investigation is ongoing.

(3.) The first case relied on by the 2nd respondent is Crime No.132/2020 of Eravipuram Police Station registered on 29/1/2020 for the offences under Ss. 450, 294(b), 427, 341, 326, 307, 323, 354, 506(ii) of IPC and Sec. 27 of the Arms Act. The second case relied on is Crime No.146/2022 of Kilikolloor Police Station registered on 14/2/2022 for the offences under Ss. 143, 147, 148, 447, 323, 324 r/w 149 of IPC. The third case is Crime No. 1570/2022 of Eravipuram Police Station registered on 13/11/2022 for the offences under Ss. 341, 324, 308, 294(b) and Sec. 34 of the IPC. The 4th case is Crime No. 1843/2023 of Eravipuram Police Station registered on 31/10/2023 for the offences under Ss. 341, 506, 324 and 308 of IPC, in which investigation is ongoing.